NAWAB Vs. M. PARASMAL JAIN

JUDGEMENT

(1.) Petitioner being the second defendant in an eviction suit in O.S.No.5192/2011 is knocking at the doors of Writ Court for assailing the order dated 01.03.2017 a copy whereof is at annexure-A whereby the learned III Additional City Civil Judge, Bengaluru, having impounded his two documents under Section 33 r/w 34 of the Karnataka Stamp Act, 1957 (hereafter 1957 Act ) has levied the deficit stamp duty with penalty at the rate of ten times thereof.

(2.) After service of notice, the respondent plaintiff having entered appearance through his counsel resists the writ petition making submission in justification of the impugned order and the reasons on which it has been predicated.

(3.) I have heard the learned counsel for the parties and have perused the petition papers; the following question of law arises for consideration in this case: