2013 AIR CC 2365 (ALL) ::2013 (5) All LJ 79 ::2013 (5) ALJ 79 ::(2013) 119 RevDec 448 ::(2013) 6 ADJ 348 (ALL) ::(2013) 97 All LR 756 ::(2013) 127 AllIndCas 273 (ALL)

Allahabad High Court

Hon'ble Judge(s): Sudhir Agarwal , J

( A ) Registration Act, (16 of1908) S. 17 , 49 — Unregistered gift deed — Admissibility — Real brother of deceased inherited his property by virtue of Will as deceased died unmarried and issueless — Nephews of deceased claimed ownership on basis of unregistered gift deed — Unregistered gift deed not admissible in evidence to prove transfer of property in dispute but only for collateral purpose — Unregistered gift deed thus not admissible as evidence to prove ownership of suit property. AIR 1966 All 515, AIR 1929 PC 269, AIR 1922 Cal 436, AIR 1926 Mad 530, AIR 1926 Bom 375, and AIR 1939 Mad 391, Rel. on. (Paras25262728)