SIVA AND CO Vs. P V RAO

JUDGEMENT

(1.) THE learned counsel for the applicants argued that Sec.35 of the Indian Stamp Act is not applicable to an instrument which is not at all stamped and it contemplates cases of partly stamped only.

(2.) SEC.35 of the Indian Stamp Act reads as follows:

(3.) HENCE, the review application is dismissed, there will be no order as to costs.