BHAURAO Vs. SANTOSH

JUDGEMENT

(1.) Admit. The instant Second Appeal is taken up for final disposal with the consent of the rival parties.

(2.) The following substantial question of law arises for my consideration, after hearing the learned counsel for rival parties:

(3.) Heard learned counsel for the rival parties for quite some time. Perused the deed of relinquishment without consideration dated 30th March 1992. Both the Courts below have held that the said document required registration and since it was not registered, it was not admissible and was not exhibited. As a result it was not proved and remained a unproved documents with the list Exh.61.