R. RAMASAMY Vs. CHIEF CONTROLLING REVENUE AUTHORITY

JUDGEMENT

(1.) The order impugned passed by the first respondent in proceedings dated 03.07.2018 under Section 47-A(5) of the Indian Stamp Act, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The learned counsel for the appellant contended that the Sale Agreement was entered into between the vendor and the vendee and thereafter, a suit for specific performance was filed.

(3.) It was an unfortunate situation where the civil litigation emerged for which the appellant cannot be penalised by the authorities.