SEETHARAMA SHETTY Vs. MONAPPA SHETTY

JUDGEMENT

(1.) This Review Petition seeks to recall the judgment dtd. 23/8/2019 whereby Review Petitioner in W.P.No.30734/2019 (GM-CPC) was disposed off granting him a period of four months for paying the deficit stamp duty and penalty concerning the subject instrument levied in terms of Sec. 33 and 34 of the Karnataka Stamp Act, 1957; after service of notice, the respondent having appeared through his private counsel opposes the Review Petition making submission in justification of the subject judgment.

(2.) FACTS IN BRIEF:

(3.) Having heard the Bar and having perused the Petition Papers, this court framed the following questions of law for consideration: