KHETRA MOHAN SAHA Vs. JAMINI KANTA DEWAN

JUDGEMENT

(1.) These three Rules are directed against as many orders passed by the Subordinate Judge, First Court, Faridpur, by which that learned Judge directed the petitioners to deposit stamp duty and penalty in respect of three documents. The petitioners had instituted three suits for recovery of money due upon the said documents and filed the same along with the plaints. A Commissioner was appointed for the examination of one of the plaintiffs and documents were proved in the course of the deposition of that witness taken by the Commissioner. Thereafter the suits were adjourned from time to time and ultimately resulted in a compromise on the basis of which decrees were passed on the 25 May 1926. On the 3 June 1925, the decrees were signed and sealed. On the 2 July, 1926, the sheristadar made a report stating that the documents were not promissory notes that bonds within the meaning of the Stamp Act and accordingly should have been stamped as such. On the said report the Subordinate Judge passed the orders against which these Rules are directed.

(2.) The two contentions urged on behalf of the petitioners : first, that the Subordinate Judge had no jurisdiction to make these orders, and second, that the documents are promissory notes and not bonds within the meaning of the Stamp Act.

(3.) It will be convenient to deal with the second contention first. The documents are addressed to a particular person, namely, the Plaintiff No. 1. Each of them contains an unconditional undertaking signed by the maker to pay on demand to the person in whose favour it is executed, a certain sum of money principal together with interest. They are attested by a number of witnesses. The definition of promissory note as given in Section 2(22) of the Stamp Act adopts the definition as given in Section 4 of the Negotiable Instruments Act of 1881 and includes some instruments not covered by that definition. The petitioner's contention is that as these documents are all dated subsequent to 1919, the amendment introduced by Act 8 of 1919 to Section 13 of the Negotiable Instruments Act of 1881 has to be taken into account in reading this definition, and if so read these documents would be instruments payable to order as they do not contain words prohibiting transfer or indicating an intention that they shall not be transferable. They would thus be instruments attested by witnesses but payable to order and consequently would not satisfy the definition of bond as given in Section 2(5)(b) of the Stamp Act. In my opinion this argument is not sound. Explanation (i) which, amongst other amendments, was introduced by Act 8 of 1919 to Section 13 of the Negotiable Instruments Act of 1881, was meant to enlarge the definition of a negotiable instrument. By this amendment a promissory note not payble to order, which previously was not negotiable, was brought within the class of negotiable instruments; and the amendment, in my opinion, cannot be read into the definition of a bond as contained in Section 2(5)(b) of the Stamp Act so as to make an instrument which on the face of it is not payable to order, one payable to order by virtue of the said Explanation and thus to take it out of the said definition. For the purposes of the Stamp Act the documents, as they appear on the face of them, have to be considered. They are attested by witnesses and are not payable to order or bearer. In my judgment they are bonds within the meaning of the Stamp Act and should have been stamped as such. The second contention, therefore, must fail.