High CourtsDivision Bench(1906) 02 MAD CK 0007

Kararam Rangiah vs Malla Chengama Naidu

Madras High Court · Decided on 15 February 1906 · Citation: 43 Ind. Cas. 55

HON’BLE JUDGES
Subramania Aiyar, J · Moore, J

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Judgment

2 paragraphs · 43 words
1.

The document is a bond and not a promissory note. Venku v. Sitaram 29 B. 82 : 6 Bom. L.R. 841. It consequently can be admitted in evidence

on payment of penalty and stamp duty u/s 35 (a) of the Stamp Act.