H.H. THE PRINCE OF ARCOT ENDOWMENT, ADMINISTERED BY H.H. THE PRINCE OF ARCOT NAWAB AZEEMJAH SIR GHULAM MUHAMMAD ALI KHAN BAHADUR, THROUGH HIS AUTHORISED AGENT KHAN BAHADUR AL HAJ GHULAM JEELANI QURAISHI SAHIB BAHADUR Vs. P. ARUNACHALAM PILLAI AND ANR.

JUDGEMENT

(1.) THE Principal District Munsiff of Trichinopoly has referred under Section 60(1) of the Indian Stamp Act to this Court for decision, the following question:

(2.) THE definition says that "lease" means a lease of immovable property and includes also (a) a patta, (b) a kabuliyat or other undertaking in writing, not being a counter part of a lease, to cultivate or occupy or pay or deliver rent for immovable property, (c) any instrument by which tolls of any description are let, and (d) any writing on an application for a lease intended to signify that the application is granted.

(3.) THE question referred must be answered in the negative.