High CourtsDivision Bench(1902) 02 MAD CK 0030

Meiyyalu Nadan vs Anjalay and Another

Madras High Court · Decided on 20 February 1902 · Citation: (1902) ILR (Mad) 672

HON’BLE JUDGES
Davies, J · Bhashyam Ayyangar, J

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Judgment

2 paragraphs · 49 words
1.

The voluntary registration of the deed of gift by the legal representative of the donor has the same effect as its voluntary registration by the donor himself in his life-time. There was, therefore, a valid gift to the second defendant.

2.

The second appeal is dismissed with costs.