1. There was clearly a sale and possession of the property sold was delivered by the vendor to the purchaser. The sale is, therefore, valid see Ganga Narain Gope V. Kali Churn Goola 22 C.k 179.
2. We see no reason to differ from that ruling.
3. We accordingly reverse the decree of the lower appellate Court, and restore that of the Munsif with costs in this and the lower appellate Court.
Veda Muppan And Others v. Kathan Padayachi And Others
Veda Muppan And Others v. Kathan Padayachi And Others
(High Court Of Judicature At Madras)
| 10-09-1909
Advocate List
Bench
- HON'BLE JUSTICE RALPH BENSON, O.C.J.
- HON'BLE JUSTICE SANKARAN NAIR, J
Eq Citations
- 5 IND. CAS. 57
- LQ/MadHC/1909/218
Head Note
Transfer of Property Act, 1882 — Ss. 54, 55 and 56 — Sale — Possession of property sold delivered by vendor to purchaser — Valid sale — Held, decree of lower appellate Court reversed and that of Munsif restored
