AI Structured Summary
Not yet generated for this judgment
Judgment
We are of opinion that the plaintiff was bound to pay duty upon the value of his interest in the document, the invalidity of which he sought to
have declared. He had executed an agreement to sell certain. property in discharge of mortgages executed on his behalf during his minority. His
agreement virtually amounted to a ratification of those mortgages, which he cannot avoid, so long as the agreement executed, after he attained his
majority, stands. A declaration of the invalidity of that document would afford plaintiff relief of a very substantial character, and we think that
plaintiff was not entitled to sue for a bare declaration and to stamp his plaint accordingly. The appeal fails and is dismissed with costs.