AIR 1953 HYDERABAD 297

Hyderabad High Court

Hon'ble Judge(s): Siadat Ali Khan , J

(A) Civil P.C. (5 of 1908) , S.115— Other remedy open. Question of admissibility of promissory note on ground of sufficiency of stamp can be taken up in appeal from decree - No revision lies on this question. (Since the question was important and of general application revision was, however, entertained).(Para 2) Anno : Civil P.C., S.115, N.8. (B) Hyderabad Stamp Act (4 of 1331 F) , — Regulation promulgated, from 6th Aban 1357 F - Promissory note payable on demand of value of Rs.2,000/- of date 10th Khurdad 1358F - Amending Regulation applies. (Para 3) (C) Hyderabad Stamp Act (4 of 1331 F) , Art.37, Art.9— Promissory note payable on demand. Stamp Act (2 of 1899) , Art.13, Art.49— Art.37 read with Art.9 of the Hyderabad Stamp Act as amended by Regulation 15 of 1357 F. does not provide for stamp duty on promissory note payable on demand. Such a promissory note to which the Act as amended applies, does not require to be stamped.(Para 4) Anno : Stamp Act, Art.13, N.3; Art.49, N.1. .....