THAMBAYIAMA Vs. SUB REGISTRAR

JUDGEMENT

(1.) The petitioner executed a gift deed in favour of her children in respect of property comprised in Survey No.356/1 of Ajanur Village, Hosdurg Taluk.

(2.) The Registering Authority refused to register the document stating that there were no prior title deeds.

(3.) The petitioner refers to Ext.P3 possession certificate. This would show that the petitioner is in possession of the land. The property appears to have been originally in the possession of grandmother of the petitioner namely Akku Amma. The petitioner submits that on demise of Akku Amma, the property was devolved upon her only child Parvathy Amma, petitioner's mother. It is seen that the basic tax was paid in the name of Akku Amma.