LAWS(KER)-2012-11-7

THADATHIL AHAMMED @ KASMI Vs. THADATHIL KUNHIPATHUMMA

Decided On November 01, 2012
Thadathil Ahammed Alias Kasmi Appellant
V/S
IBRAHIM Respondents

JUDGEMENT

(1.) Is stamp duty leviable according to the Stamp Act in force at the time of the passing of the final decree or at the time of engrossing the final decree on non-judicial stamp papers in a suit for partition This assumes importance since the Kerala Stamp Act, 1959 ('the Act' for short) has been amended by the Kerala Finance Act 2011 whereby the stamp duty leviable for partition decree is drastically reduced. The preliminary decree in the suit for partition in O.S. No. 41/1970 on the file of the court of the Subordinate Judge of Tirur was passed on 9-4-1974 followed by a final decree on 5-1-2009. The same was the subject-matter of appeal in R.F.A. No. 413/2009 on the file of this Court wherein the case was remanded and a final decree for partition passed anew by the trial court on 8-7-2011. The petitioner herein who was the plaintiff in the suit furnished non-judicial stamp papers worth Rs. 1,000 and filed I.A. No. 2854/2011 on 25-10-2011 for engrossing the final decree. The petitioner contended that the sharers are entitled to the benefit of the amended Act which has come into force with effect from 19-7-2011 whereunder the maximum stamp duty leviable is only Rs. 1,000. The petitioner asserted that stamp duty could be levied only at the rate prevailing as on the actual date of engrossing the final decree for partition on non-judicial stamp papers. The Court below has by the order impugned dismissed I.A. No. 2854/2011 holding that the sharers are liable to pay stamp duty at the rate prevailing when the final decree for partition was originally passed on 5-1-2009.

(2.) I heard Mr. T. Krishnanunni, Senior Advocate on behalf of the petitioner and the Government Pleader who was put on notice. Valuable assistance was also rendered by Mr. A.R. Dileep, Advocate who had been appointed as the amicus curiae by his sober and mature arguments.

(3.) I shall at the outset refer to some of the provisions of the Civil Rules of Practice (Kerala), 1971 ('the Rules' for short) in regard to the engrossing of the final decree for partition on non-judicial stamp papers. Rule 187 of the Rules is as follows: