ALLURU BAPANAYYA Vs. CHINTALAPATI BANGARRAJU

JUDGEMENT

(1.) THIS is an appeal by the plaintiff against the decree of the learned Subordinate Judge of Amalapuram in A.S. No. 81 of 1945, dismissing her suit: filed under Section 77 of the Registration Act for directing the sale deed, Ex. P -1, dated 5th November, 1943, executed by the defendant, to be registered by the -Sub -Registrar of Razole. The suit has been dismissed by the lower appellate Court on the ground:

(2.) HAVING regard to the fact that the document, Ex. P -1, has to be presented for registration within 30 days of the decree of this Court, I direct that the document Ex. P -1 be returned to the appellant -plaintiff within a week from the date of this judgment.