Sambbu Chandra Bepari vs Krishna Charan Bepari and Others

Francis W. Maclean, K.C.I.E., C.J.—In this case we are of opinion that the view taken by the Munsif is correct, namely, that the amount secured by the bond is Rs. 200, and that the bond must be stamped accordingly. In arriving at this conclusion we are not unmindful of the provisions of Section 23 of the Stamp Act, I of 1879. The case referred to in the reference decided by the High Court at Allahabad does not appear to us to have any bearing upon the matter.