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Supreme Court Of India

(From : 2001 (3) Civ. L. J. 467 (PandH))

Hon'ble Judge(s): H. K. Sema, Ar. Lakshmanan , JJ

(A) Civil P.C. (5 of 1908) , O.22 R.4— Abatement of appeal against one of respondents - Effect - Each of respondents had distinct and separate share by metes and bounds in suit property qua gift deed by their deceased-father - Each of respondents received cash payment in lieu of their share on revocation of gift deed - Abatement of appeal against one of the respondents - Will not abate appeal qua other respondents. 2004 AIR SCW 4389, 1999 AIR SCW 1280, AIR 1966 SC 1427 and AIR 1963 SC 553, Disting. (Para 19) (B) Registration Act (16 of 1908) , S.17(1)(b)— Arbitration Act (10 of 1940) , S.14— Compulsory registration of document - Dispute referred to Arbitrator with regard to gift deed and resumption of property gifted in favour of respondents /daughters of deceased - By award Arbitrator simply recorded finding on basis of pre-existing facts, namely, gift deed, revocation of gift and partition of property between sons of deceased subsequent to revocation of gift deed - It is a declaration of pre-existing rights which neither creates any right nor extinguishes any right in praesenti or in future - Award does not compulsorily require registration under Act - Can be made rule of Court. (Para 24 26 30) ....