AIR 1948 PATNA 60

Patna High Court

Hon'ble Judge(s): Bennett, Beevor , JJ

(A) Transfer of Property Act (4 of 1882) , S.52, S.54— Sale deed executed before institution of suit - Registration pending suit - Lis pendens. Registration Act (16 of 1908) , S.47— Section 47, Registration Act, can only be road together with S. 54, T. P. Act, on the basis that the transfer by registered instrument under S. 54, once effected, relates back to the date of execution or other conventional date. Hence, a deed of sale executed before the institution of the suit for specific performance of a prior contract for sale of the same property but registered thereafter cannot be held to be executed pendente lite : 14 AIR 1927 P.C. 42 and 25 AIR 1938 Pat. 134, Rel. on.(Para 3 4) Annotation : ('45-Com.), T. P. Act, S. 52, Note 29, Pts. 1 and 2. (B) Registration Act (16 of 1908) , S.47— Effect of, on rights of third parties. Section 47 not only operates between the parties to the deed but affects the rights of third parties as well; 14 AIR 1927 P.C. 42 and 25 AIR 1938 Pat. 134, Rel. on ; 23 AIR 1936 Cal. 17 ; 28 AIR 1941 Cal. 78 and 21 AIR 1934 Rang. 216, Dissent.(Para 8) Annotation : ('45-Com.) Reg. Act, S. 47, Note 7, Pt. 2. ....