AIR 1982 (NOC) 156 (MAD) ::(1981) 94 MadLW 539 ::(1981) 94 Mad LW 476 ::(1981) 2 Mad LJ 192 ::(1981) 2 MadLJ298 ::(1982) ILR 1 MAD 440

Madras High Court

Hon'ble Judge(s): Ratnavel Pandian , J

(A) Tamil Nadu Buildings (Lease and Rent Control) Act (18 of 1960) , S.23(1)(b)— Appeal - Rent Controller in eviction application admitting unstamped and unregistered documents in evidence and overruling tenant's objection as to inadmissibility of documents for want of stamp and registration - Order admitting documents is appealable since it affects rights and liabilities of aggrieved party. Stamp Act (2 of 1899) , S.35, S.36— AIR 1921 Mad 413, AIR 1925 Mad 1215, AIR 1929 Mad 622, AIR 1934 Mad 383, AIR 1960 AP 155, AIR 1957 AP 1022, AIR 1969 AP 417, AIR 1973 AP 342 (FB), AIR 1978 All 314, AIR 1944 Bom 235 (1), AIR 1961 SC 1655, AIR 1961 SC 1077, AIR 1977 Mad 209, AIR 1978 SC 1393, AIR 1972 Mys 344 and AIR 1929 Mad 522 Rel. on.AIR 1967 SC 799 Held obiter and not followed in view of AIR 1961 SC 1655. (Para 13) (B) Registration Act (16 of 1908) , S.2(7), S.17(d)— Agreement to lease - Demise to commence only on happening of contingent event, viz., on tenant taking delivery of possession at his option at future dates provided in documents and on lessor handing over possession - Held, documents did not create a present demise, and, registration under Section 17(d) was not necessary. Transfer of Property Act (4 of 1882) , S.105— AIR 1919 PC 79, AIR 1925 Cal 1087, AIR....