AIR 2019 ANDHRA PRADESH 40 ::(2019) 3 AndhLD 229 ::(2019) 200 AllIndCas 908

Andhra Pradesh High Court

Hon'ble Judge(s): M. Seetharama Murti , J

Transfer of Property Act (4 of 1882) , S.126— Registration Act (16 of 1908) , S.17— Andhra Pradesh Registration Rules (1960) , R.26(i)(k)(i)— Revocation of gift deed and its cancellation - Validity - Possession delivered to donee - Donor seeking revocation of gift alleging that Donee had got deed registered in his name by deceiving her - Gift in question not conditional gift and cannot be cancelled on alleged ground - As per Rules, cancellation requires mutual consent of both parties and their participation - Unilateral cancellation, not permissible - Deed of cancellation not valid. (Para 3 6 7)