ISMAIL KHAN Vs. RAM PRAKASH VERMA

JUDGEMENT

(1.) Only question involved in this petition is whether non-fixation of adhesive stamp inscribed for the use of revenue shall render the pronote inadmissible in evidence.

(2.) In the present case, an objection was raised as to admissibility of the pronote on the ground that it does not bear the stamp inscribed for the purpose of revenue. The pronote consists of special adhesive stamp of denomination of Rs. 5/-, 2/- and two stamps of 25 paise each. Thus, Rs. 7.50 paise is affixed on the promissory note.

(3.) Only question involved in this case is whether special adhesive stamp can be affixed on a pronote.