High Courts(1869) 04 CAL CK 0017

Bhairabnath Khettri vs Kishori Mohan Shaw

Calcutta High Court · Decided on 19 April 1869

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1 paragraphs · 66 words

Macpherson, J.—I think the agreement does not come u/s 17 of the Registration Act, as it only leads up to a lease. If I were to hold that an agreement, such as this required to be registered, I should also have to hold that an agreement to register required registration. This case is governed by the case of Bunwaree Lal v. Sungum Lal 7 W.R.C.R. 280.