A. RAJARAM Vs. P. CHINNAKANI

JUDGEMENT

(1.) This Civil Revision Petition has been filed by the revision petitioner/tenant against the order, dated 21.09.2017, passed in R.C.O.P.No.1 of 2016 by the Rent Controller/Principal District Munsif, Nagercoil, Kanyakumari District, whereby and whereunder the learned Rent Controller has held that the rental agreement, which wants to be marked on the side of the revision petitioner/tenant, has to be referred to the District Collector under section 38 of the Indian Stamp Act for proper valuation and payment of stamp duty.

(2.) The brief facts of the case are as follows:

(3.) The learned counsel for the revision petitioner/tenant strenuously argued that the revision petitioner/tenant sought to mark the unregistered lease agreement only for the collateral purpose of establishing the payment of advance amount and for proving the main purpose of tenancy. The learned Rent Controller has failed to consider the same.