RAGHU M.C. ANKUGOWDA Vs. SOMASHEKAR AND ORS.

JUDGEMENT

(1.) Petitioner being the plaintiff in a specific performance suit in O.S.No.34/2015 is at the door steps of the writ court complaining against the order dated 06.11.2019, a copy whereof is at Annexure-C whereby learned Senior Civil Judge, Channapatna having found the subject documents to be unduly stamped has directed him to pay the deficit stamp duty along with penalty together quantified in a sum of Rs.58,57,500/-.

(2.) After service of notice, the 1st respondent has entered appearance through his counsel and opposes the writ petition; other respondents having been served have chosen to remain unrepresented; learned counsel for the respondent opposes the writ petition making submission in justification of the impugned order and the reasoning on which it is structured.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is of the considered view that a limited reprieve needs to be granted to the petitioner for the following reasons: