Madras High Court
Veerappudayan vs Oganthappudayan on 28 February, 1929
Equivalent citations: AIR1929MAD599, 118IND. CAS.492, AIR 1929 MADRAS 599
ORDER
1. Following the decision in Khetra Mohan Saha v. Jaimini Kanta A.I.R. 1927 Cal. 472, we hold that the documents are bonds within the meaning of the Stamp Act. The reference will be answered accordingly.