LAWS(PVC)-1902-2-28

MEIYALLU NADAN Vs. ANJALAY

Decided On February 28, 1902
MEIYALLU NADAN Appellant
V/S
ANJALAY Respondents

JUDGEMENT

(1.) THE voluntary registration of the deed of gift by the legal representative of the donor has the same effect as its voluntary registration by the donor himself in his life-time. THEre was, therefore, a valid gift to the 2nd defendant.

(2.) THE second appeal is dismissed with costs.