R.SURIYAKALA Vs. INSPECTOR REGISTRATION

JUDGEMENT

(1.) We have heard the daughter of the appellant, who has appeared in person and has advanced submissions on instructions from the appellant.

(2.) This appeal arises out of the impugned judgment dated 02.11.2019, whereby, the learned Single Judge had come to the conclusion that a writ would not be maintainable for the relief prayed for, that too, in respect of cancellation of document, registered in the year 1993.

(3.) The case of the appellant is that the document, which was registered in the year 1993 in favour of the predecessor-in-interest of Mr.S. Babu for an area of 5 1/2 cents, is a fraudulent document and the same does not pass on any title on Mr.S. Babu.