RAM PRASAD Vs. MUSAMMAT BEDO

JUDGEMENT

(1.) IN our opinion the decision of the Court below was quite correct. It is admitted that the plaintiff s title to recover possession of the property in suit upon the terms and conditions mentioned in the decree of the lower Court is established, unless certain statements which the plaintiff made in certain mutation proceedings prevented her from bringing the present suit. IN our opinion these statements mean at most that it was at that time the intention of the plaintiff to make a gift of her share in the properly to the defendant. Under Sections 51 and 123 of the Transfer of Property Act, a sale or gift of an interest in immoveable property must be proved by the production of documents executed and registered according to the provisions of the Act It. cannot for one moment be urged that the statements made by the plaintiff in the mutation proceedings complied with the terms of these Sections or that they estopped her from maintaining the suit. We accordingly dismiss the appeal with costs, including fees in this Court on the higher scale.