THANKAMMA MANOHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a Parkinson's Plus Syndrome-Multi System Atrophy affected patient whose both hands are stiff and always remain folded inside and is unable to hold anything with her hands. She owns immovable properties in Tripunithura. She wanted to execute and register a Will and a Power of Attorney at her private residence. Accordingly, she prepared Ext.P3 Power of Attorney and Ext.P4 Will and submitted them before the respondent for registering the same at her private residence. She has also paid the requisite registration fee, as evidenced by Exts.P5 and P6. The respondent came to the residence of the petitioner to register Exts.P3 and P4. However, he refused to admit the documents and register the same for the reason that she was unable to fix the signature or mark in Exts.P3 and P4. This writ petition has been filed to direct the respondent to admit and register Exts.P3 and P4 documents, in accordance with law.

(2.) The respondent has filed a statement. He has also produced the report prepared and sent by him to the District Registrar as per Rule 52 of the Registration Rules stating reasons for not registering the documents as Annexure R1(a).

(3.) I have heard Sri.M.S.Unnikrishnan, the learned counsel appearing for the petitioner and Sri.B.Syamanthak, the learned Government Pleader.