NITIN Vs. BASAVANT AND OTHERS

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and perused the record. Plaintiff is the petitioner. Suit was filed to pass a decree of specific performance based on an agreement of sale dated 12 -4 -1997. By an order dated 23 -8 -2008, the suit document having been found to be insufficiently stamped, was impounded and the petitioner was directed to pay the duty and penalty. An application having been filed thereafter, to review the order passed on 23 -8 -2008 and the said application having been dismissed on 2 -7 -2012, these writ petitions have been filed based on a decision rendered in the case of K. Govinde Gowda v. Smt. Akkayamma and Others : 2012(4) Kar. L.J. 240 : 2011(4) KCCR 2799.

(2.) IN the case of Digambar Warty and Others v. District Registrar, Bangalore Urban District, Bangalore and Another : 2013(4) Kar. L.J. 247 (DB), with reference to the decision in the case of K. Govinde Gowda it has been held as follows: