AIR 2017 RAJASTHAN 203 ::(2017) 3 WLC (RAJ) 496 ::(2018) 2 CivLJ 168 ::(2017) 2 Raj LW 1494 ::(2017) 180 AllIndCas 395 (RAJ)

Rajasthan High Court

Hon'ble Judge(s): Prakash Gupta , J

Muslim Law - Unregistered gift deed/hiba - Immovable property gifted in favour of donee - Gift deed not containing any clause stating it to be subsequent document to gift which is written to evidence transaction - No witness stating that gift made orally - Failure of donor and donee in establishing valid execution of gift deed - Gift deed, contemporaneous instrument which itself made, created and completed gift - Compulsorily registrable in Mohammadan Law - Gift deed neither proved nor registered - Not admissible in evidence. Transfer of Property Act (4 of 1882) , S.123— (Para 32 33 34 35)