LAWS(MAD)-2020-12-76

M. BALASUNDARAM Vs. SUB REGISTRAR, THELLAR

Decided On December 10, 2020
M. BALASUNDARAM Appellant
V/S
Sub Registrar, Thellar Respondents

JUDGEMENT

(1.) These writ petitions have been filed for the issue of writ of Certiorarified Mandamus challenging the proceedings of the respondent dated 07.09.2020 and directing the respondent to register the decrees dated 29.06.2004 and 25.03.2011, passed in O.S.Nos.160 of 1996 and 67 of 2007 respectively, on the file of the Additional District Munsif Court, Vandavasi, Tiruvannamalai District.

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

(3.) Heard Mr.B.Jawahar, learned counsel for the petitioner and Mr.T.M.Pappaiah, learned Special Government Pleader accepting notice on behalf of respondent.