M. SARAVANAN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The short facts are that the mother of the petitioner filed a suit in O.S.No.72 of 2018 before the Principal District Munsif, Karur, for partition of the suit scheduled properties against the petitioner and his brother. However, during the pendency of the suit, a compromise was entered into between them and as per the compromise, 'A' scheduled properties was allotted to the petitioner's mother, 'B' scheduled properties was allotted to the petitioner's brother and 'C' scheduled properties was allotted to the petitioner. Based on the compromise memo, the suit was decreed vide decree of the trial Court dated 22.01.2019. The petitioner, who is the second defendant, had presented the certified copy of the decree and judgment in O.S.No.72 of 2018 before the third respondent for registration on 22.12.2020. The third respondent refused to register the final decree of the Civil Court on the ground that there was a delay in presenting the document for registration since the final decree of the Principal District Munsif, Karur, was dated 22.01.2019.

(2.) As far as the issue of refusal by the third respondent to register the Civil Court decree on the stated ground is concerned, the Courts have consistently held in respect of registration of the Court judgments and decrees, no limitation is applicable and this Court has allowed a number of Writ Petitions with similar challenges.

(3.) The present petitioner also is before this Court challenging the refusal order of the third respondent in failing to register the final decree of the Civil Court in O.S.No.72 of 2018 dated 22.01.2019.