BALWANT KAUR Vs. STATE OF U P

JUDGEMENT

(1.) By this reference under Section 57 of the Indian Stamp Act (herein-after referred to as the Act), the Chief Controlling Revenue Authority seeks the opinion of this Court with regard to stamp duty payable on a document dated 9th March, 1970 executed by two sisters Smt. Balwant Kaur and Smt Pritam Kaur.

(2.) One Sardar Waryam Singh died on 26th February, 1970 leaving behind his widow Smt. Jiwan Devi, son Sardar Kuldeep Singh and two daughters Smt. Balwant Kaur and Smt. Pritam Kaur as his heirs and legal representatives. Subsequently on 9tfa March, 1970 the two daughters of Sardar Waryam Singh, namely, Smt. Balwant Kaur and Smt. Pritam Kaur executed a document describing themselves as the first party and their brother Sardar Kuldeep Singh and mother Jiwan Devi as the second party. That document contained following stipulation :-" That in consideration of the receipt of a total sum of Rs. 2,200/- to be shared equally by the first party, they hereby release nil the properties movable and immovable possessed or owned by Sardar Waryam Singh, deceased at the time of his death from all their claims to any share or interest in the said properties or assets and declares that the said properties and assets will be free from all claim of any nature whatsoever against the said properties or assets by them or any person or persons claiming through either of them and neither they will claim any right or interest at any time hereafter in any property or assets which may be inherited by the second party from Sardar Wariam Singh deceased."

(3.) When the said deed was presented for registration the Chief Sub-Registrar came to the conclusion that even though the document, on the face of it, appeared to be a deed of release, it in fact was a deed of conveyance by which the two executants had conveyed their share in the properties inherited by them from their father to their mother and brother for a consideration. aS in his opinion the deed was deficiently stamped, he, after impounding the same, forwarded it to the Collector for necessary action under Section 38 of the Act. The Collector after considering the objections raised by Sardar Kuldeep Singh and his mother Smt Jiwan Devi, agreed with the view of the Chief Sub-Registrar that the said document was in fact a deed of conveyance, and directed the Tehsildar to ascertain the market value of the properties and business assets left by Sardar Waryam Singh. The Tehsildar reported that market value of the two houses left by the deceased was Rupees 70,000/- and Rs. 40,000/- respectively. But then he was unable to ascertain the value of the business assets left by the deceased However, the Collector acting under Section 56 of the Act referred the matter-for decision to the Chief Controlling Revenue Authority.