SHAMBU NATH Vs. SAMAD GANAI

JUDGEMENT

(1.) THIS is a revised application directed against the order of Munsiff Anantnag holding the rent deed Ex. P. A. to be compulsorily registrable under -S, IV (I) (g) of the Registration Act and its nonregistration a bar to its reception in evidence.

(2.) THIS revision application came before a single Bench of this court and it was referred to a larger Bench as the interpretation of S. 17 (1) (g) of the Registration Act was involved therein.

(3.) THE main question for consideration is whether or not the rent deed Ex. P. A., being an unregistered document, is admissible in evidence. Section 17(1) (G) of the Registration Act, reads as underâ„¢