Madras High Court
Meiyyalu Nadan vs Anjalay And Anr. on 20 February, 1902
Equivalent citations: (1902)ILR 25MAD672
JUDGMENT
1. The voluntary registration of the deed of gift by the legal representative of the donor has the same effect as its voluntary registration by the donor himself in his life-time. There was, therefore, a valid gift to the second defendant.
2. The second appeal is dismissed with costs.