SUPPIAH THEVAN Vs. MKRISHNA ROW

JUDGEMENT

(1.) The order of the Subordinate Judge, though purporting to be made on a petition presented under Section 437 of the Code of 1882, is in fact an order disallowing objections to the continuance of the suit by a new Trustee, and so is appealable.

(2.) On the merits, we are of opinion that the Subordinate Judge is right and that the instrument does not require registration.

(3.) It is contended that it operates to create rights over immovable property in the Trustee appointed by it, but it is not by its operation, that the rights of the Trustee are created.