M. RAJANNA Vs. R. SUSHEELA BAI AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel appearing for the petitioner.

(2.) PERUSED the records.

(3.) PETITIONER is the plaintiff in O.S. No. 5396 of 1999 and has been directed under the impugned order dated 16 -9 -2015 - Annexure -E to pay duty and penalty as per the provisions of the Karnataka Stamp Act, 1957 (for short the 'Act') on the agreement of sale dated 15 -7 -1996 which came to be relied upon and it has been impounded by the Court below in exercise of its powers under Sections 33 and 34 of the Act.