PURUSHOTTAM LAL Vs. ROOPCHANDRA

JUDGEMENT

(1.) This writ petition is filed being aggrieved of order dtd. 21/2/2017 passed by learned 5th Additional District Judge, Sagar, District Sagar in Execution No.20-A/2008 directing the present petitioner to deposit stamp duty as per current market value of the suit property for its registration in terms of the judgment and decree which was passed on 27/6/2009.

(2.) Learned counsel for the petitioners submits that since he is seeking execution of the judgment and decree dtd. 27/6/2009, therefore, the relevant date for valuation of the property will be 27/6/2009 and not any subsequent date.

(3.) Learned counsel for the petitioner places reliance on the judgment of a Coordinate Bench of this High Court in case of Rambabu Agrawal Vs. State of M.P., 2003(3) MPLJ, 151.