CHIMAN CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is a revision petition against the order of the Collector, Jodhpur, dated 4. 5. 1964, whereby on an application under Sec. 31 of the Stamp Act filed by the petitioner, the Collector ordered that the documents should be deemed as a partition deed and appropriate stamp fee should be affixed.

(2.) THE contention of the learned counsel for the petitioner is that the document is not a partition deed but a release deed.