NAGENDER TRIVEDI Vs. T BALAJI RAO

JUDGEMENT

(1.) This revision is filed against the order passed in E.A.No.384/1991 in E.A.No.l88/1990 in E.P.No.23/1987 on the file of the Principal District Munsif, Kothagudem.

(2.) The petition was filed under Section 33 and 61 of the Indian Stamp Act read with Section 151 of C.P.C with a prayer to receive the agreement of sale dated 22-5-1986 which was duly executed on a stamp worth Rs.5/- in the evidence. The lower Court after considering the contents of the document came to the conclusion that it is an out and out sale and, therefore, it has to be stamped properly and penalty also has to be paid.

(3.) Aggrieved by the said order the present revision is filed.