SURAJ RAM KHURANA Vs. HARI RATTAN

JUDGEMENT

(1.) .-(December 22, 1972)-When is a Hundi payable on demand or otherwise than on demand is the question that calls tor determination ?

(2.) . This revision petition is directed against the order of the trial court, dated 16th April, 1970 holding that the Hundi in question being a bill of exchange payable on demand was not liable to any stamp duty.

(3.) . The plaintiff filed a suit for the recovery of Rs 1,555.00 on the basis of a Hundi under Order 37 Rule 2 C.P C. Objection having been taken by the defendant that the Hundi was insufficient in stamp, the following preliminary issue was framed :- Whether the document in question is insufficient in stamp ? If so its effect. The trial court found that the document in question did not require any stamp duty. It is this order which is being challenged in the civil revision. The document in question reads as follow :-