R.GANAPATHI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This writ petition is filed for issuing a writ of Mandamus directing the third respondent to cancel the registered settlement deed, dated 26.04.2019, executed by the fifth respondent in favour of sixth respondent, which is registered as document No.976 of 2019 by considering the petitioner's representation.

(2.) The petitioner claims a share in certain properties as one of the son of Late Ramasamy Thevar through the second wife. It is admitted that the property belonged to the petitioner's father who expired on 05.04.1998. It is the further case of petitioner that petitioner's father died leaving behind his legal heirs namely one Muthammal as his first wife and Mariammal as the second wife. The second wife of petitioner's father predeceased him and the petitioner's father had two daughters through his first wife and three sons and a daughter through second wife.

(3.) It is the case of petitioner that the fifth respondent who is the brother of the petitioner executed a settlement deed in favour of his wife namely the sixth respondent in respect of an extent of 75 cents comprised in various survey numbers. Apart from the land, it is also stated that the fifth respondent has also conveyed l/3rd share in the common wall and the electrical fittings in favour of sixth respondent.