REGENT COMPUTRONICS PVT. LTD.

H.VENKATA SASTRI Appellant

V/S

RAHILNA BI Respondents

Referred Judgements :-

ALAK MANJARI KUARI V. SIRCAR BARNARD AND CO. [REFERRED TO]
SARKAR BARNARD AND CO. V. ALAK MANJARY KUARI [REFERRED TO]
TATA IRON AND STEEL CO. LTD. V. CHARLES JOSEPH SMITH [REFERRED TO]
SHIAM SUNDAR V. JAGANNATH SINGH [REFERRED TO]
VEERAPPA CHETTIAR V. SUBRAHMANYA IYER [REFERRED TO]
RAMANATHAN CHETTI V. DELHI BATCHA TEVAR [REFERRED TO]
MA THEIN SHIN V. MA NGWE NU [REFERRED TO]
VISWANATHAN V. M. S. MENON [REFERRED TO]
THANGAVELU MUDALIAR V. THIRUMALSWAMI MUDALIAR [REFERRED TO]
CHANDRANI V. SHEONATH [REFERRED TO]
DHANAPALA CHETTY V. GOVERCHAND SOWCAR [REFERRED TO]
BY THE BOMBAY HIGH COURT IN THIMMAVA DUNDAPPA V. CHANNAVA APPAYA [REFERRED TO]
PARAMASIVA UDAYAN VS. KRISHNA PADAYACHI [REFERRED TO]
KACHI KADAMBI KRISHNAMACHARIAR VS. TJAGANNADHA NAYUDU [REFERRED TO]
ABINASH CHANDRA BIDYANIDHI BHATTACHARJEE VS. DASARATH MALO [REFERRED TO]
LACHMAN SINGH VS. SURENDRA BAHADUR SINGHA [REFERRED TO]
PANDIT SHIVA RAO VS. DASHANMUGHASUNDARASWAMI (OFFICIAL LIQUIDATOR) [REFERRED TO]
KUNWAR SURENDRA BAHADUR SINGH VS. THAKUR BEHARI SINGH [REFERRED TO]
RAM SARAN DAS VS. YUDHISHTAR PRASAD [REFERRED TO]

JUDGEMENT

(1.) THE following question has been referred for the opinion of the Full Bench :

(2.) THE question whether the signatures of the registering officer and the identifying witnesses affixed to the document under the provisions of Ss. 58 and 59 of the Registration Act could be relied on as those of attesting witnesses to the document presented for registration, has primarily to be decided in the light of the relevant statutory provisions. As the case before us relates to the validity of a security bond, it will be useful first to refer to S. 59 of the Transfer of Property Act which says,

(3.) THE work "attested" has been defined in S. 3 thus :

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H VENKATA SASTRI AND SONS Vs. RAHILNA BI

Referred Judgements :-

JUDGEMENT

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