AIR 1916 MADRAS 1126(2)

Madras High Court

Hon'ble Judge(s): Sadasiva Aiyar, Napier , JJ

Transfer of Property Act (4 of 1882) , S.54— Sale of immovable property of less than Rs. 100 - Deed unregistered - Oral sale with possession is sufficient to pass title -Unregistered deed can be used as contract of sale. In the case of immovable property of the value of less than Rs. 100, the existence of an unregistered deed of sale does not prevent the transferee from relying on an oral sale followed by possession and the unregistered document can be used as evidence of the contract to sell.