(1.) A very short but important question of law involved in this regular second appeal is whether family settlement, Exhibit P-1, is a compulsorily registerable document under Section 17 of the Registration Act, 1908 (in short 'the Act').
(2.) Facts and circumstances giving arise to the instant regular second appeal stated in brief are as under:-
(3.) The parties were put to trial by the trial Court after framing the following issues:-