LAKSHMIDEVAMMA Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) Petitioners / plaintiffs have filed the present writ petition invoking the writ jurisdiction of this Court assailing the order dated 02.04.2019 passed by the Court of I Additional Civil Judge and JMFC, Tumakuru in O.S.No.510/2010. A copy whereof is at Annexure -E, whereby the trial Court has directed plaintiffs to deposit an amount of Rs.1,30,900/- as duty and penalty on the instrument / agreement dated 17-08-2001.

(2.) Petitioners / plaintiffs have filed a suit seeking a direction to defendant to execute reconveyance deed in their favour in performance of the conveyance agreement dated 17-08-2001 by delivering the possession of the suit schedule properties in their favour by receiving loan amount of Rs.1,50,000/- from them in respect of suit schedule properties and other consequential reliefs.

(3.) The trial Court on 4.6.2010, directed the office to calculate the appropriate stamp duty and the penalty to be payable on the instrument.