SHEOPUJAN MISRA Vs. MANGU RAI

JUDGEMENT

(1.) This case has been decided by both the Courts below on a question of limitation. The finding of both the Courts is that the suit was filed beyond time, that is to say, more than one year beyond the date of the registration of the sale- deed.

(2.) The sale-deed was registered at Ghazipur on the 6 of October 1921. Only a very small portion of the property comprised in the deed was situated in Ghazipur. The rest of the property is situated in Ballia.

(3.) After registration at Ghazipur, the registration office at Ballia was informed of the registration and an entry was made by the Sub-Registrar of Ballia in his register on the 24 of November 1921.