K SUDHAKER REDDY Vs. SUDHA CONSTRUCTIONS

JUDGEMENT

(1.) The revision petitioner is the plaintiff in O.S. No. 2875 of 2006 on the file of the Court of the VII-Addl. Senior Civil Judge, Rangareddy District at L.B. Nagar. This Civil Revision Petition is preferred under Article 227 of the Constitution of India aggrieved by the order dated 14.12.2010 passed by the Court below holding that the document dated 16.12.2004 produced by the plaintiff in evidence is insufficiently stamped and requires payment of proper stamp duty and penalty under Article 6(B) of Schedule 1-A of the Indian Stamp Act, 1899.

(2.) The facts, in brief, are as under:

(3.) The revision petitioner/plaintiff filed O.S. No. 2875 of 2006 against the respondents herein/defendants for specific performance of the "agreement of sale and construction" dated 16.12.2004. When the said agreement was sought to be marked as Ex.P-1 through P.W.1, an objection was raised by the counsel for the defendants as to the admissibility of the said document on the ground that it was insufficiently stamped. The said objection was upheld by the court below by order dated 14.10.2010 and the plaintiff/ revision petitioner was directed to take steps for payment of proper stamp duty and penalty as required under Article 6(B) of Schedule 1-A of the Indian Stamp Act, 1899. The said order is under challenge in this present Revision petition filed by the plaintiff.