Jantoo v. Radha Canto Doss

1. I have had great doubt about this question. But having regard to what appears to be the general opinion of the Judges, and also to the inconvenience that would arise, if the stamp-fee upon such appeals were to vary according to the nature of the issues raised in each case, I think it will be advisable to order that a uniform fee of Rs. 10 should be charged in all such cases.