C.SREEMATH Vs. NARRA AUDILAKSHMI

JUDGEMENT

(1.) Heard the learned counsel for Revision Petitioner.

(2.) The revision is filed against the docket order dtd. 1/4/2015, where under, the learned trial Judge held that the disputed document is not a gift deed and rejected the objection raised by the Revision Petitioner/defendant that it cannot be received in the evidence without registration U/s.17 of Registration Act, 1908.

(3.) The learned counsel for the Revision Petitioner would submit that as per contents of the disputed document one Brundavanam Srinivasacharyulu on 7/2/1981 had conveyed right in immovable property to the plaintiff for no consideration, and therefore it falls under the definition of a gift deed, it requires registration as per sec. 17(1) of Registration Act 1908.