SOMDATTA Vs. ABDUL RASHID

JUDGEMENT

(1.) THIS is a revision application by the plaintiff against an order of the Munsiff, gangapur holding that the suit pronote is not properly stamped in as much as it bears an adhesive stamp of 10 np. instead of an impressed stamp.

(2.) UNDER Article 19 of Schedule 1 to the Stamp Act a pro-note upto Rs. 250 in value payable on demand is to be stamped with a stamp of 10 np. When the value exceeds Rs. 250 but does not exceed Rs. 1000 it is to be stamped with a stamp of 15 np. If the value exceeds Rs. 1000 it is to be stamped with a stamp of 25 np. Under Section 11 (a) of the Stamp Act instruments chargeable with duty not exceeding 10 np. (except parts of bills of exchange payable otherwise than on demand and drawn in sets) may be stamped with adhesive stamps. The promissory note in suit is of the value of Rs. 150. It is chargeable with stamp duty of 10 np. Under Section 11 (a) of the Stamp Act, it can be stamped with adhesive stamps.

(3.) RULE 6 of the Rajasthan Stamp Rules runs as follows:-