VEERAN M.M, Vs. SUB-REGISTRAR,

JUDGEMENT

(1.) Petitioners approached this Court aggrieved by the refusal on the part of the 1st respondent/Sub Registrar to register Ext.P1 partition deed, projecting the reason that stamp duty has to be paid on the whole of the property; and not the separated share, treating the transaction as a conveyance.

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader on behalf of the respondents.

(3.) For a correct appreciation of the issue involved, the relevant facts are to be noted. The same is extracted in the words of the petitioners themselves, as pleaded in paragraph no.3 of the Writ Petition: