Madras High Court
Rajangam Aiyar vs Rajangamier Minor By Guardian ... on 29 January, 1920
Equivalent citations: (1920)38MLJ330
JUDGMENT
1. We think that under the definition in Section 2(15) of the Indian Stamp Act 1899 this deed is chargeable as a contract of partition under Article 45, and we determine that it is chargeable with a 15 rupee stamp.