High CourtsDivision Bench(1920) 01 MAD CK 0038

Rajangam Iyer vs Rajamangamer by Guardian Sankarama Iyer

Madras High Court · Decided on 29 January 1920 · Citation: 55 Ind. Cas. 965 : (1920) 11 LW 556

HON’BLE JUDGES
John Wallis, C.J · Krishnan, J

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Judgment

1 paragraphs · 40 words
1.

We think that, under the definition in Section 2(15) of the Indian Stamp Act, 1899, this deed is chargeable as a contract of partition under Article 45 and we determine that it is chargeable with a 15 Rupees stamp.