AIR 1915 MADRAS 590(2)

Madras High Court

Hon'ble Judge(s): Miller, Sankaran Nair , JJ

Registration Act (16 of 1908) , S.17— Compromise petition evidencing release or agreement to release coparceners rights is admissible without registration. A compromise petition evidencing either an actually effected release of a coparcener's right in a family property, or merely an agreement to give a release, is admissible in evidence without registration: (Case law referred.).