K PALANISAMY Vs. JOINT SUB REGISTRAR Ï¿½ I TIRUPPUR

JUDGEMENT

(1.) THE petitioner's father owned land to an extent of 7.68 acres in S.No.158/1, Neriparichal Village, Tiruppur Taluk and District. He died in the year 1973 leaving behind him, his wife, viz., the mother of the petitioner, and two sons and three daughters as his legal heirs. THE petitioner is one of the sons. After the demise of his father, his mother and three sisters, executed a release deed in favour of the petitioner and his brother on 05.11.1975 and the same was registered in the office of the respondent. THEreafter, the petitioner's brother entered into a sale agreement on 09.01.1993 with the petitioner to sell his share. But, the petitioner's brother failed to execute the sale deed.

(2.) HENCE, the petitioner filed a suit in O.S.No.292 of 1993 on the file of Sub Court, Tiruppur. The Sub Court decreed the suit. Thereafter, the petitioner filed Execution Petition in E.P.No.152 of 1993. In those circumstances, the Sub Court, Tiruppur executed the sale deed in favour of the petitioner on 10.12.1993 in respect of his brother's share.

(3.) THE petitioner made a representation dated 14.05.2010 to the respondent seeking to cancel the document Nos.7706 of 2009 to 7708 of 2009 that were registered by his mother in favour of his sisters, settling the properties in their favour.