High Courts(1906) 02 MAD CK 0002

Kasaram Rangiah vs Malla Chengama Naidu

Madras High Court · Decided on 15 February 1906 · Citation: (1917) 33 MLJ 603

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Judgment

2 paragraphs · 44 words
1.

The document is a bond and not a promissory note. Venku v. Sitaram I.L.R(1904) B. 82 It consequently can be admitted in evidence on

payment of penalty and stamp duty u/s 35(a) of the Stamp Act. of some kind whether skilled or unskilled.