J.K. Ranka, J. - (1.) BY way of instant writ petition, the petitioner, plaintiff in the suit for recovery, has assailed the order dt. 16/08/2007, whereby the trial court, while deciding the application moved by the defendant -respondent herein, under Order 13 Rule 3 read with Section 151 CPC, held a document dt. 26/05/2003 to be a bond and directed the plaintiff -petitioner to deposit the deficit stamp duty alongwith penalty of 10 times of the requisite duty. The trial court further observed that the document shall be admissible in evidence only upon the plaintiff -petitioner depositing the deficit stamp duty alongwith penalty as described herein before and otherwise not.
(2.) LD . counsel for the plaintiff -petitioner submits that although the order of the trial court, holding the document in question to be a bond, is erroneous, however, the plaintiff -petitioner, in compliance of the order of this Court dt. 24/09/2007 has already deposited the deficit stamp duty and his grievance is with respect to 10 times penalty imposed by the trial court. According to him, imposition of 10 times penalty was not warranted and as such, that part of the order ought to be quashed and set aside. In support of his submission, he relied upon judgments rendered in the case of Pyare Mohan v. Smt. Narayani: : AIR 1982 Rajasthan 43; M.L. Abdul Jabbar Sahib v. H. Venkata Sastri and Sons and others : : AIR 1969 Supreme Court 1147; Gopaldas v. Ramdeo: ; Ghanshamsingh Tirathsing and another v. Mahomed Yacoob: AIR 1933 Sind 257 and Hanuman v. Fattu: AIR 1967 Rajasthan 235. Per -contra, ld. counsel for the defendant -respondent submits that the document was inadmissible in evidence and the impugned order suffers from no perversity or material irregularity. He also relied upon the judgments rendered in the case of Bherulal v. Ghisulal: RLW 1958 179; Ramdeo v. Gulabchand: RLW 1958 375; Hanuman v. Fattu: AIR 1967 Rajasthan 235; Gordhansingh and others v. Suwalal and Kalyanbus and others: AIR 1959 Rajasthan 156; Ujagar Singh v. Chanan Singh and others: : AIR 1986 Punjab and Haryana 230; M. Venkatasubbaiah v. M. Subbamma and others: 1956 Andhra 195 (AIR V 43 C 56 Oct); Sita Ram v. R.D. Gupta and others: AIR 1981 Punjab and Haryana 83; Dhruba Sahu (dead) v. Paramananda Sahu: AIR 1983 Orissa 24; Pitchumanithevar v. Subbuthai : I (2003) BC 576; Bhagatram Gandhi v. Mohan Gupta : I (2001) BC 671; Laxman Krishnaji Mustilwar v. Ramesh Amarchand Agrawal and anr.: I (2000) BC 405.
(3.) HEARD ld. counsel for the parties and carefully perused the record.;