AIROnline 2025 SC 571

Supreme Court Of India

(From : AIROnline 2021 Tel 195)

Hon'ble Judge(s): Sanjay Kumar, K. V. Viswanathan , JJ

Registration Act (16 of 1908) , S.32(a), S.33, S.34, S.35, S.69— Andhra Pradesh Registration Rules (1960) , R.49— Power of attorney holder - Requirements of Ss. 32(c) and 33 of Registration Act - Applicability - Reference to larger bench - Since Bench of Supreme Court was unable to agree with view taken by another bench in an earlier case (Rajani Tandon (2009) 14 SCC 782 :2009 AIR SCW 5416), that a power-of-attorney holder who signs a sale deed on behalf of principal would become 'executant' thereof and would be covered by S. 32(a), and therefore he/she need not fulfill requirements of Ss. 32(c) and 33 and the contextual rules framed thereunder, issue was required to be addressed and conclusively settled by a larger Bench - Registry of Supreme Court was directed to obtain necessary orders from the Hon'ble The Chief Justice, regarding same. (Para 17 18) .....