MASTER K GEET ANKIT Vs. SAI SRI BUILDERS

JUDGEMENT

(1.) THE docket order of the XI Junior Civil Judge, City Civil Court, Secunderabad in O.S.No. 1197 of 2004 dated 09-08-2007 led the plaintiff to file this Civil Revision Petition.

(2.) BEREFT of the various details of the subject matter of the suit, the controversy herein is about a Memorandum of Understanding between the parties dated 10-06-2004, which is the original of Ex.B.6 and the stamp duty payable on the same. It was the contention of the plaintiff that it was a development agreement liable for stamp duty as per Article 6 (B) of Schedule 1-A of the Indian Stamp Act 1899, while the defendants contended that this document was only a sequel to an earlier development agreement to resolve some differences that arose later and stamp duty can be levied only under Article 6 (A).

(3.) SRI V. Hari Haran, learned counsel for the revision petitioner and P. Venkateswara Rao, learned counsel for the respondents are heard.