BALDEV SINGH Vs. SURJIT SINGH

JUDGEMENT

(1.) IN this revision petition filed under Article 227 of the Constitution of INdia, prayer is for setting aside order dated 15.5.2006 passed by the Additional Civil Judge (Senior Division), Patiala vide which the application for sending the pronote and the receipt dated 25.4.1999 to Government Printing Press, Nasik for examination and report has been dismissed. The trial court while dismissing the application of the petitioner has noted as under:- There is no plea in the contention because the revenue stamp issued by the Govt. Press for earlier could be used for executing the document. Had it been the case of the defendant that the revenue stamps circulated subsequent to the execution of the pronote and receipt have been used, there might have been logic in the contention. INstead application has been filed simply to delay and Civil Revision No. 5514 of 2006 -2- prolong the matter, as such, instant application fails and is ordered to be dismissed. At this stage, it has come to my notice that a revenue stamp of just 20 Paise has been affixed on the receipt whereas proper revenue stamp of Re.1/- should have been affixed. The receipt pronote being insufficiently stamped is impounded and the plaintiff is directed to deposit a sum of Rs.9/- as penalty forthwith in Govt. Treasury. No illegality or perversity could be pointed out in the order dated 15.5.2006 warranting interference by this Court in revisional jurisdiction under Article 227 of the Constitution of INdia. Finding no merit in this revision petition, the same is hereby dismissed.