PAULINE AND ORS. Vs. P. JAGADESH KUMAR

JUDGEMENT

(1.) THESE petitions are filed by the plaintiffs challenging the order passed by the City Civil Judge on IA. in O.S. No. 26581/2009.

(2.) FOR the sake of convenience, the parties are herein are referred to as per their rank in the trial Court.

(3.) BEING aggrieved by the said order passed by the trial Court the plaintiffs are before this Court seeking for modification of the order passed by the trial Court and to direct the respondents to pay the deficit stamp duty and penalty on Ex. D.16 and Ex. D.17 as per Sections 33 and 34 of the Karnataka Stamp Act.