S.VENKATACHALAM Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) The petitioner challenges an order dtd. 28/6/2021 whereby the registration authority refused to register the decree in A.S.No.71 of 2017 and called upon the petitioner to file an application to condone delay in submitting the same for registration.

(2.) The petitioner states that his property was illegally encumbered by respondents 03.to 10. Therefore he filed O.S.No.48 of 2014 before the learned Munsif Court, Paramakudi, Ramanathapuram District. The said suit was dismissed on 10/10/2017. As against the judgment and decree, he filed an appeal in A.S.No.71 of 2017, which was allowed on 18/12/2020. Once copies were made ready on 18/1/2021, he presented such decree for registration. However, the second respondent, by communication dtd. 28/6/2021 refused to register the decree and directed the petitioner to submit the same along with a condone delay application. The present writ petition is filed in the aforesaid facts and circumstances.

(3.) Learned counsel for the petitioner submits that there is no limitation period for registering a court decree. He also submits that there are judgments of the Division Bench of this Court to this effect.