SHANMUGAM Vs. DISTRICT REGISTRAR, REGISTRATION DEPARTMENT

JUDGEMENT

(1.) This writ petition has been filed for the issue of writ of Certiorarified Mandamus challenging the proceedings of the 2 nd respondent dated 18.09.2020 and directing the respondents to register the decree dated 07.11.2019, passed in O.S.No.176 of 2019, on the file of the District Munsif Court, Avinashi.

(2.) The grievance expressed by the petitioner is that when the decree was presented for registration before the second respondent, the same was refused to be received on the ground that it has been filed beyond the period of limitation provided under the Registration Act.

(3.) Heard Mr.K.Govi Ganesan, learned counsel for the petitioner and Mr.T.M.Pappaiah, learned Special Government Pleader accepting notice on behalf of respondents.