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Judgment
1 paragraphs · 80 words
Lawrence Jenkins, K.C.I.E., C.J.—The point submitted for our decision is covered by authority binding on us, (see Rupchand Chittarshet v. Barhuvalad Sukaa (1884) P.J. 257 and in conformity with the determination in that case we must hold that the document should be stamped as a bond. It may perhaps be doubted whether this consequence was contemplated when the Act was passed; but we must construe the Act as it stands; if amendment be needed, it must be by the Legislature.