BIJU C. ALEX Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are aggrieved by the impugned action on the part of the 3rd respondent-Sub Registrar, SRO, Thiruvalla, in refusing to register Ext.P-4 presented by the petitioners as a partition deed, on the ground that the said deed cannot be construed as an instrument of partition as per Sec. 2(k) of the Kerala Stamp Act, 1959 as the property covered by Ext.P-4 was already the subject matter of the partition in Ext.P-1 registered partition deed dated 30.07.2009 duly executed by the co-owners concerned.

(2.) The prayers in this Writ Petition (Civil)are as follows:

(3.) Heard Sri.S.Ranjit, learned counsel appearing for the petitioners, Smt.A.C.Vidhya, learned Government Pleader appearing for the official respondents 1 to 3 and Sri.K.S.Rockey, learned counsel appearing for the additional respondent No.4.