Yogeshwar Dayal, J. - (1.) Civil Appeal No. 3477 of 1992 and other connected matters raise a common question of law under the Bombay Stamps Act, 1958 (hereinafter referred to as the Act).
(2.) The question involved in all these matters is whether a consent decree whereunder the title to immoveable property is conveyed expressly falls under the definition of "conveyance" under S. 2(g) or an "instrument" under S. 2(1) of the Act or such consent decree falls outside the ambit and scope of the definition of "conveyance" or "instrument" under the Act.
(3.) According to the appellants before us the consent decree is not covered by the definition of "conveyance" or "instrument". The consent decrees in all these matters are almost identical.;