DARYANAMAL Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner. Perused the record.

(2.) A sale-deed in respect of a house was executed by Patiram Kushwah in favour of the petitioner for a consideration of Rs. 1,14,000/-on 11-7-1995. The instrument of sale-deed was executed on the general stamp papers of the value of Rs. 14,250/ -. The general stamp papers were purchased on 10th July, 1995. In the aforesaid sale-deed, the vendor had in equivocal terms staled that he had received the entire sale consideration agreed upon and had also handed over possession of the property to the vendee which was the subject-matter of the sale-deed.

(3.) IT is not disputed that the aforesaid sale-deed could not be presented for registration with the result that the transfer remained ineffectual in law.