Bombay High Court
Dhondbhat Narharbhat vs Atmaram Moreshvar on 28 February, 1889
Equivalent citations: (1889)ILR 13BOM669
JUDGMENT Charles Sargent, C.J.
1. The document in the present case is not an unconditional undertaking to pay a certain sum of money, but only a request to borrow on certain conditions. It constituted a proposal under Section 4 of the Indian Contract Act.
2. It is not, in our opinion, liable to stamp duty.