K.DHAYANIDHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) On the consent given by either side, the main writ petition was taken up for final hearing.

(2.) This writ petition has been filed challenging the impugned Refusal Check Slip issued by the 3rd respondent on 11.02.2020, rejecting to register the final decree dated 23.04.2019 passed in favour of the petitioner by the XVII Additional City Civil Court, Chennai, in OS.No.1392 of 2019.

(3.) It is seen from records that the final decree was passed in OS.No.1392 of 2019 on 23.04.2019. The decree was passed in favour of the petitioner and four others and the petitioner became the owner of the ''F Schedule mentioned property''.