(1.) HEARD.
(2.) THIS reference under Section 27(1) of the Wealth-tax Act, 1957, is made by the Income-tax Appellate Tribunal, Indore Bench, Indore, at the instance of the Revenue, for resolution of the following question said to be a question of law :
(3.) WE, therefore, answer the question in the affirmative, i.e. against the Revenue and in favour of the assessee.