P SRINIVASA BABU Vs. AMR CONSULTANTS LTD

JUDGEMENT

(1.) THIS revision is directed against the order dated 9/10/2007 refusing to receive in evidence the document dated 10/9/2005 styled as 'memorandum of understanding' unless the stamp duty is paid in terms of Article 13 of Indian Stamp Act.

(2.) THE plaintiff is the revision petitioner while the respondent is the defendant. The plaintiff filed suit for recovery of rs. 17,36,325/- with subsequent interest while the defendant laid counter-claim for rs. 31,60,000/ -. During the trial, the plaintiff sought to mark the document dated 10. 9. 2005 styled as 'memorandum of understanding' entered into between the plaintiff and the defendant and objection was raised as to its admissibility.

(3.) HEARD learned Counsel for the parties and perused the record.