A J NASEEM JAN Vs. IMRAN W

JUDGEMENT

(1.) Smt.Revathy Adinath Narde, learned counsel for the petitioner.

(2.) This petition is admitted for hearing. With consent of the parties, the same is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 04.09.2018 by which the Trial Court has directed the petitioner to pay stamp duty on an unregistered gift deed dated 16.12.1984 and has computed the stamp duty itself which has been quantified at Rs. 1,000/- with penalty.