SANTSINGH Vs. MADANDAS PANIKA

JUDGEMENT

(1.) The two questions raised for our determination are :-

(2.) As regards the second question, certain observations were made by a Division Bench of this Court in Kodorilal v. Sukhlal, AIR 1968 Madh Pra 4 although Shri Pandey contended that those observations are obiter, the question being of frequent occurrence, it has been referred to this Bench.

(3.) Section 2 (5) of the Stamp Act defines a bond thus :-