CHANDRAHAS Vs. REKHA W/O SHANKAR MADEKAR

JUDGEMENT

(1.) Heard the learned counsel Sri. R. S. Balikai and the learned counsel Sri. M. G. Naganuri.

(2.) The petitioner is the appellant in R.A.No.299/2011 and in the said appeal, he had preferred I.A.No.1 under Section 37 and 38 of the Karnataka Stamp Act, 1957 praying that Ex.P1 be forwarded to the District Registrar, Belagavi to determine the duty and penalty. The case of the petitioner is that the document was impounded by the Trial Court on 03.02.2004 with the Trial Court quoting as under:-

(3.) Thereafter, on 22.10.2005, the Trial Court passed the following order:-