S MANJUNATHAN Vs. JOINT REGISTRAR OOTACAMUND

JUDGEMENT

(1.) THE appellants herein are aggrieved by an order of the District Registrar, Ootacamund, confirmed by the Inspector General of Registration and affirmed by the learned Judge in W. P. No. 16405 of 1990, holding an Indenture dated 24. 4. 1987 as a deed of conveyance chargeable to stamp duty as a conveyance under Article 23 of Schedule I and not as a deed of release chargeable to stamp duty under Article 55 of Schedule I of the Indian Stamp Act.

(2.) THE brief facts leading to the above appeal are as follows:-

(3.) IN the conspectus of the above facts, the short question that arises for consideration is as to whether the deed of Indenture dated 24. 4. 1987 executed in favour of the appellants herein, is a deed of release chargeable to duty under Article 55 or a deed of conveyance chargeable to duty under Article 23 of Schedule I to the Indian Stamp Act.