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Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): Ashok Bhan, S. H. Kapadia , JJ

Civil P.C. (5 of 1908) , S.100— Second appeal - Against dismissal of partition suit - Suit dismissed by lower Courts on finding that there was earlier partition in joint family - Earlier partition was evidenced by unregistered partition deed - Branches were separately possessing properties - Taxes were paid separately and khatas were recorded separately - High Court setting aside dismissal of suit only on ground that unregistered partition deed cannot be relied upon - Without setting aside other findings - Approach of High Court cannot be said to be correct. Registration Act (16 of 1908) , S.17— (Para 11 12 14)