JUDGMENT
If the claim of the plaintiff in the present suit is to be treated as based on the footing of a mortgage transaction we think it is clear that as was held in Mutha Venkatachelapati v. Pyanda Venkatachalapati that the unregistered letter cannot be received as evidence of such a transaction.
Assuming the plaintiff is entitled to sue for possession on the ground that no title passed to the defendants under the sale deed (Ex.A), in order to succeed he must show that by virtue of the unregistered letter the sale deed does not affect the immoveable property which is comprised both in the sale deed and in the unregistered letter in the way in which the sale-deed purports to affect the property if the unregistered letter had never been written. This being so, it seems to us the unregistered letter is relied on as evidence of a transaction affecting immoveable property and being unregistered is inadmissible in evidence.
We think the principle of the decision in Achutaramaraju v. Subbaraju applies to this case.
The appeal must be allowed with costs in this Court and the suit dismissed. There will be no order as to costs in the Court of first instance.
Appeal allowed.