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Judgment
5 paragraphs · 110 words
1.
The first case is clearly distinguishable from that decided in 1884--[Reference under Stamp Act, Section 46 ILR 7 Mad. 349 for there, there
was an absolute and unqualified disposition of property by way of gift. Here there was a provision merely for the life of the donee with reversion to
the settlor and his heirs. We think this document (No. 417 of 1897) is a settlement within the meaning of the Stamp Act.
2.
The other document No. 1364 of 1897 is certainly neither a settlement nor a gift. There was consideration other than that of marriage. We think
it must be treated as a conveyance and stamped accordingly.