MAHASINGH Vs. SURJYA

JUDGEMENT

(1.) THIS is a revision application, in a mutation case against the appellate order of the Additional Commissioner, Alwar dated 17. 7. 1951.

(2.) IT is contended by the petitioner that the sale-deed on the basis of which mutation was sought had been duly registered and the receipt of consideration and transfer of possession duly admitted before the Registrar. Therefore, the petitioner was entitled to have mutation done in his name. The plea of non-payment of consideration money could not be raised in these circumstances.