BABULAL Vs. RADHA MOHAN

JUDGEMENT

(1.) THIS revision application is directed against an order of the learned Munsif, Bilara dated 15. 1. 56 and the point that requires determination is whether the promissory note dated 8. 3. 52 which is the basis of the suit in the Court below is duly stamped.

(2.) THE promissory note in question is for a sum of Rs. 1000/- and is alleged to have been executed at Jodhpur within the territories of the former Jodhpur State. It bears a stamp of-/2/-of the former Jodhpur Government and it is not disputed that according to the Marwar Stamp Act, 1947 (hereinafter called the Act), it is properly stamped.