FAQEER BUX Vs. ASMAT ARA BEGUM

JUDGEMENT

(1.) This is a revision under Section 25 of the Provincial Small Cause Courts Act against the judgment and order dated 22.8.1983, passed by the Xth Additional District Judge, Sitapur, dismissing the objection of the revisionists against the admissibility of the two document Nos. 22 Ka-1 and 22 Ka-2.

(2.) I have heard the learned counsel for the revisionists and have gone through the record.

(3.) A perusal of the impugned order goes to show that the plaintiff had filed a suit for recovery of Rs. 22,000 as a loss sustained to them. During the evidence, the plaintiff tried to prove two paper Nos. 22 Ka-1 and 22 Ka-2. The defendant raised objection of the admissibility of these two documents on the ground that they were not sufficiently stamped. According to the plaintiffs, these documents were only the memorandum of agreement. While according to the defendants, these documents were bonds. The learned trial court after hearing both the parties held that the documents in question were not the bonds but these two documents were only memorandum of agreement.