RAMDEO Vs. GULABCHAND

JUDGEMENT

(1.) THIS is an application in revision by the defendant challenging the order of the learned Civil Judge, Sambhar dated 29th March, 1952 holding the document which was the basis of the suit to be a bond and ordering the payment of deficiency of stamp duty and penalty thereon. This case has been referred to Division Bench by a Single Judge of this Court.

(2.) THE defendant being dissatisfied with this order has come to this Court in revision. We have heard Sri B. L. Luhadia on behalf of the applicant and Sri H. G. Mathur on behalf of the respondent. The document in question is attested and the executant after having found a balance of Rs. 4500 against him promised to pay it up to Magsar Sudi 15th Smt. 2007 with interest at the rate of annas eight per cent per mensem. The definition of bond given in Section 2 (5) of the Indian Stamp Act is as follows:

(3.) THE application for revision has no force and it is dismissed with costs to the contesting opposite party.