JAGDISH CHAND Vs. AMAR NATH AND ANR.

JUDGEMENT

(1.) THIS regular second appeal, filed under Section 100 of the Code of Civil Procedure was admitted on the following substantial questions of law:

(2.) WHETHER a sale deed or a lease deed consideration for which is more than 100/ - rupees can be held to be valid even without registration, if so, its effect in the present case.

(3.) WHETHER the document dated 17 -4 -73 is not genuine as alleged? ...OPD