Gonipati Lakshmi Rajyam vs Kondepudi Bhaskara Rama Rao
2023 Latest Caselaw 1376 AP

             HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                       MAIN CASE No.:C.R.P.No.2768 of 2022

                                 PROCEEDING SHEET

Sl.                                                                          OFFICE
                                         ORDER

No     DATE                                                                   NOTE
02. 10.03.2023 SRS,J

                                   I.A.No.1 of 2023

This application is filed seeking review of order dated 06.01.2023 in C.R.P.No.2768 of 2022.

This Civil Revision Petition was filed against the order dated 08.11.2022 in O.S.No.497 of 2015 on the file of the Court of the II Additional Senior Civil Judge at Rajamahendravaram.

By order dated 08.11.2022, the court below directed the petitioner to pay stamp duty on agreement of sale deed dated 15.11.2010, as per the Explanation to Schedule IA of Article 47-A of the Stamp Act, 1899.

This Court, on careful consideration of agreement of sale deed dated 15.11.2010 and judgment reported in B.Ratnamala Vs. G.Rudramma [1999(6)ALT 59], came to a conclusion that the order passed by the trial court does not call for any interference.

Learned counsel for the petitioner would contend that the judgment relied upon by this Court in B.Ratnamala Vs. G.Rudramma does not apply to the facts of the case and sought to review the order dated 06.01.2023. However, in the considered opinion of this court that in the agreement of sale dated 15.11.2020, it was recited that the plaintiff has been in possession of the property. Hence, this Court applied the ratio in Ratnamala's case.

In view of the same, this Court does not find any reason to interfere or review the order dated 06.01.2023.

Accordingly, review petition is dismissed.

_ ____ SRS,J I.A.Nos.2 and 3 of 2023

In view of the order passed in I.A.No.1 of 2023, these two interlocutory applications are closed.

_ ____ SRS,J

MH