- (1.) Plaintiff-Respondent 1st set filed a suit for permanent injunction in respect of land in dispute on the basis of an unregistered sale-deed dated 30.4.1929. The suit was decreed by the Court of first instance and the decree has been upheld in appeal also.
(2.) The Defendant/Appellants aggrieved by the decree so passed and the judgment and orders of the Courts below have preferred this second appeal.
(3.) The sole question of law raised in this appeal is whether a sale-deed in respect of an immoveable property of less than Rs. 100/- in value is compulsorily required to be registered so as to effect the transfer.;