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Judgment
If the document in question was nothing more than a mere relinquishment presented by a tenant, the first defendant, to his landlord, the plaintiff,
u/s 12 of Act VIII of 1865 which authorises the former to relinquish his holding at the end of any revenue year, by a writing signed in the presence
of witnesses irrespective of the landlord in the matter, there can be no doubt that the document did not require to be registered u/s 17 of the Indian
Registration Act. But that the document was one given for a consideration which moved from the plaintiff to the first defendant, viz., the waiver by
the former of his right to the arrears of rent amounting to Rs. 600 due at the time of the relinquishment, is clear from the terms of the instrument
itself. It is true that the passage in the plaint, upon which stress was laid on behalf of the plaintiff, suggests that the paper in question had been
delivered to the servants of the plaintiff before he signified his consent to forego his claim to the 600 rupees. But neither the fact that the plaintiff
accepted the first defendant''s offer only after the paper which was to operate as evidence of the relinquishment had been put into the hands of his
servant, nor the circumstance that the acceptance was not in writing, is at all material. The moment the offer was accepted, the paper which had
been parted with by the first defendant, conditionally as it were, became fully operative between the parties to the arrangement and extinguished
the interest which the first defendant had as a tenant. Therefore, the conclusion of the Lower Courts that the relinquishment was not a mere
abandonment u/s 12 of the Rent Recovery Act by the first defendant of his right to occupy the land, but a contract between him and the Plaintiff,
which fell within Section 17 of the Registration Act, and which was, therefore, inadmissible for want of registration, appears to be correct.
The second appeal fails and is dismissed with costs.