MOONLAL Vs. SAMPATLAL

JUDGEMENT

(1.) THIS is a revision by Moonlal defendant, and has arisen in the following circumstances :

(2.) SAMPATLAL filed a suit on the basis of a document which he called an agreement. Moonlal objected that the document in question was a promissory note, and as it was unstamped it could not be admitted in evidence. This dispute was considered by the Munsif and he came to the conclusion, on the 10th September 1951, that the document in question was not a pro-note, and was admissible in evidence on payment of duty and penalty. The revision is against this order.