J. VELUMANI Vs. SUB REGISTRAR AMMAPETTAI ERODE DISTRICT

JUDGEMENT

(1.) By consent of the learned counsel for both sides, the writ petition itself is taken up for final disposal.

(2.) Challenging the impugned refusal slip, dated 06.09.2019, issued by the respondent and for a consequential direction to the respondent to register the pending document No.P/Ammapettai/9/2019, Judgment and decree in O.S.No.82/2011, dated 12.02.2016, passed by Subordinate Court, Bhavani, Erode District, this writ petition has been filed by the petitioner.

(3.) The petitioner had presented the judgment and decree passed in O.S.No.82 of 2011, dated 12.02.2016, before the respondent for registration. The grievance of the petitioner is that the respondent refused to register the sale deed on the ground that it was presented beyond the period of limitation.