CONTROLLER OF ESTATE DUTY Vs. RAM SARAN DAS

JUDGEMENT

(1.) This is an application for reference filed by the Revenue against the order of the Tribunal dated November 26, 1985, rejecting the application filed on its behalf for referring the two questions mentioned below to this court :

(2.) Whether, on the facts and in the circumstances of the case, the decision of the Tribunal on the valuation of Hindu undivided family property is legally tenable as it is based on improper appreciation of evidence in the shape of the wealth-tax order and record ?"

(3.) With regard to the second question, the finding is that: since the High Court cannot re-appreciate the evidence on the question of valuation, the said question could not be referred.