DURGA PRASAD Vs. MOHAR SINGH

JUDGEMENT

(1.) THIS is a revision application by the plaintiff against an order of the trial court holding a part of the receipt executed by the defendant to be inadmissible in evidence on the ground that it amounts to an acknowledgment.

(2.) THE duty prescribed for an acknowledgment under Art. 1 of the second Schedule of the Rajasthan Stamp Act is 00. 15 np. THE prohibition contained in proviso (a) of sec. 35 of the Indian Stamp Act therefore does not come into play in Rajasthan and an acknowledgment can be admitted into evidence on payment of duty and penalty.