AIR 2001 SUPREME COURT 2040 ::2001 AIR SCW 1862 ::2001 SCFBRC 406 ::2001 (2) UJ (SC) 1157 ::2001 UJ(SC) 2 1157 ::(2001) 3 CivLJ 276 ::(2001) 2 All RentCas 87 ::2001 (5) SCC 46 ::2001 (4) RecCivR 753 ::(2001) 3 Scale 647 ::2001 (2) All CJ 1281 ::2001 (44) All LR 656 ::(2001) 3 ICC 312 ::(2001) 4 AndhLD 26 ::2001 (2) LandLR 245 ::2001 (2) UC 157 ::(2001) 3 Supreme 622 ::2001 (1) JT (Supp) 520 ::2001 (6) SRJ 177

Supreme Court Of India

(From : Rajasthan)*

Hon'ble Judge(s): D. P. Mohapatra, Brijesh Kumar , JJ

Transfer of Property Act (4 of 1882) , S.123— @page-SC2041 Evidence Act (1 of 1872) , S.68 Proviso— Gift of immoveable property - Registered deed of gift signed by donor and attested by witnesses - Is valid - Donor specifically admitted execution of Gift deed in favour of appellant - Deed of gift can be said to be duly proved even if one of attesting witness is not called for proving its execution. (Para 12)