PULLELLA LAKSHMINARAYANA Vs. MADDIMSETTI MUKTESWARA RAO

JUDGEMENT

(1.) HEARD Sri N. V. Anantha Krishna, the learned Counsel representing the revision petitioners and Sri Ch. Dhananjaya, the learned counsel representing the first respondent.

(2.) THIS Court while admitting the Civil Revision Petition on 28. 05. 2008, granted interim stay as prayed for in C. R. P. M. P. No. 2810 of 2008. The first respondent in the Civil Revision Petition filed C. R. P. M. P. No. 4733 of 2008 to vacate the interim stay granted in C. R. P. M. P. No. 2810 of 2008 dated 28. 05. 2008 aforesaid. When the vacate stay application is taken up for hearing the learned counsel on record made a request for disposal of the Civil Revision Petition itself and hence, this Court had taken up the Civil Revision Petition for final hearing and the same is being disposed of.

(3.) THE Civil Revision Petition is filed against an order, dated 03. 05. 2008 made in O. S. No. 158 of 2005 on the file of the Senior Civil Judge, Amalapuram. At the time of marking document, dated 01. 10. 1980, an objection was taken on the ground that since it is a lease deed, it requires registration and hence, the same cannot be marked.