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Meiyyalu Nadan v. Anjalay

Madras High Court

Feb 20, 1902

Judgment

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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.

The second appeal is dismissed with costs.

Meiyyalu Nadan v. Anjalay

Second Appeal No. 1193 of 1900 against the decree of K. Ramachandra Ayyar, Subordinate Judge of Negapatam, in Appeal Suit No. ??? of 1880 presented against the decree of V. Cooppooswami Ayyar, District Munsif of Tiruturaipundi, in Original Suit No. 75 of 1899