RAM DASS Vs. TEK CHAND

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 22.1.2005 passed by Additional District Judge, Panipat dismissing the appeal of the appellants/plaintiffs against the judgment and decree dated 27.7.2004 passed by Additional Civil Judge (Senior Division). I have perused the impugned judgments of both the courts below. Both the Courts below have returned concurrent findings of fact. As regard the validity of the decree impugned in the suit for declaration filed by the plaintiffs/appellants, the only question of law sought to be projected is that the decree which was consent decree was required to be registered in terms of Section 17 of the Indian Registration Act. Both the courts have returned a finding that the virtue of the decree impugned in the suit, the family partition between the parties was sought to be implemented. In such a situation, it cannot be said that the decree was compulsorily registerable as the family settlement neither creates a right nor extinguishes a right in immovable property. It only identifies and segregates the shares of the parties. The findings recorded by the courts below are correct and legal. No substantial question of law is involved in this appeal. In view of the above, I find no merit in this appeal which is accordingly dismissed. Appeal dismissed.