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Judgment
A preliminary objection is taken that the stamp duty paid is insufficient. There can be no doubt that the stamp duty payable with reference to the
order appealed against which 1 directs the appellant to surrender possession to the respondent, is an ad valorem fee. Mahbuban v. Umrao Begum
ILR Calc. 720 and Narayan Raghunath v. Bhagvant Anant ILR Bom. 238. case Srinivasa Ayyangar Peria Tambi Nayakar I.L.R. Mad. 420 is not
inconsistent with this view. Apparently the order then in question was treated as one in execution and the appeal was therefore held to be properly
stamped as a miscellaneous appeal.
Now as to the sufficiency of the stamp duty paid on this appeal, viz., Rs. 10, there is nothing to show that the house in dispute is of a value
which will not be covered by that amount. We have consequently heard the appeal on the merits and in our opinion it fails. The findings in the
previous suits establish that the debt for which the sale took place was one which bound the appellant as the vendor''s son. The respondent is
therefore entitled to possession of the appellant''s share also. The appeal is dismissed with costs.