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Judgment
5 paragraphs · 124 words
1.
The case in Atchayya v. Gangayya I. L. R 15 M 138 referred to by the Judge dealt only with the case of a Registrar acting under Sections 72 to
75 of the Indian Registration Act. A Sub-Registrar acting u/s 41 of that act has also been held to be a court (In re Venkatachala I. L. R 10 M 154
but it has been held in Queen Empress v. Subba I. L. R 11 M 3 and Queen Empress v. Sobhanadri I. L. R 12 M 201 that a Sub-Registrar acting
under Sections 34 and 35 of the Indian Registration act is not a court and those decisions have not been overruled.
2.
There is therefore no reason for quashing the commitments.