HANUMAN PRASAD Vs. STATE OF RAJASTHAN
LAWS(RAJ)-1957-12-6
HIGH COURT OF RAJASTHAN
Decided on December 12,1957

HANUMAN PRASAD Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) THIS is a reference under Section 57 of the Indian Stamp Act.
(2.) ON 11th September, 1951 Seth Hanuman Prasad presented the following document for registration : "declaration regarding gift of Rupees three lacs from Shri Murlidhar mansinghka to Shri Hanuman Prasad Murlidhar Mansinghka. " we Murlidhar Mansinghka and Hanuman Prasad Murlidhar at present residing at bhilwara (Rajasthan State) respectively solemnly affirm and say as follows :. "i, Murlidhar Mansinghka for myself say that my son Hanuman Prasad has completed the age of 18 years. With a view to assist him in carrying on his own business, I have out of natural love and affection which I bear towards him made a gift to him of the sum of Rupees three lacs which amount was paid to him on my account by a Hundi drawn by me on Shri Mansinghka Oil Mills Ltd. , Bombay in favour of my son Hanuman prasad. My son Hanuman Prasad has received the sum of Rupees three lacs from Shri Mansinghka Oil Mills Ltd. , Bombay on 8th day of september, 1951, The said sum of Rupees three lacs is my separate and self acquired property and I have every right to dispose of the same in such manner as I think fit. I, Hanuman Prasad Murlidhar for myself say that I have read the statement contained in paragraph 1 above and confirm the same. I have accepted the gift of Rupees three lacs given to me by my father as stated above. I have received the said sum of Rupees three lacs from shri Mansinghka Oil Mills Ltd. , Bombay on 8th day of September, 1951. " Sd/- Hanuman Prasad Sd/-M. D. Mansinghka. Mansinghka. Solemnly affirmed by Solemnly affirmed by the above named the above named Murli-Hanuman Prasad dhar Mansinghka this murlidhar this 11th day of llth September, 1951. day of September, 1951. Before me : Solemnly. Before me : Solemnly. Sd/-Sd/ registrar, Registrar, bhilwara, Rajasthan. Bhilwara, Rajasthan. (3) This document was executed on a stamp paper of the value of Rs. 3/- and a registration fee of Rs. 2/- was realised.
(3.) THIS document was executed on a stamp paper of the value of Rs. 3/- and a registration fee of Rs. 2/- was realised.;


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