(1.) BY this reference under Section 27(1) of the Wealth-tax Act, 1957 (hereinafter referred to as "the Act"), the Income-tax Appellate Tribunal, Indore Bench, Indore, has referred the following question of law to this court for its opinion :
(2.) THE material facts giving rise to this reference, briefly, are as follows :
(3.) HAVING heard learned counsel for the parties, we have come to the conclusion that this reference must be answered in the affirmative and against the Revenue.