Report No. 76

4.36. Section 14(1) and registered awards.-

A question has arisen how far an award relating toSrnmovable property requires registration before it can be filed before the court1 But the question need not be considered under section 14, since non-registration of an award does not come in the way of filing of an awar ; it only prohibits its being taken in evidence, as held by the Supreme Court2-3

1. Mulla Registration Act, (1963), p. 95.

2: Champa Lal v. Samrathpai, AIR 1960 SC 629 (631) (Kapur, J.).

3. For earlier cases, see Anant v. Keshar Deo, AIR 1949 Cal 549.