ANUMANDLA JANARDHAN Vs. KESHAPAKA MALLAIAH

JUDGEMENT

(1.) Challenging the order dtd. 21/3/2022 in O.S. No.828 of 2012 passed by the learned II Additional Senior Civil Judge at Warangal, the petitioner herein has filed the present revision.

(2.) Perusal of the record would reveal that the petitioner herein had filed a suit vide O.S. No.828 of 2012 against the respondents herein for specific performance of contract. The said suit was founded on an unregistered document termed "House Sale Deed" dtd. 16/3/2011. Vide impugned order dtd. 21/3/2022, learned Judge has directed the petitioner herein - plaintiff to pay deficit stamp duty and penalty prevailing as on the date of execution of the said document as per Article - 47A (i) of the Indian Stamp Act, 1899 (for short 'Act, 1899) on the sale consideration of Rs.5,25,000.00 before the Court or to take steps to send the document to the District Registrar, Stamps and Registration Department for collection of deficit stamp duty and penalty failing which the said document shall stand rejected.

(3.) Heard Mr. G.L. Narasimha Rao, learned counsel for the petitioner, and perused the record.