CHELLATHAI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The petitioner challenges an order dtd. 28/9/2020 whereby the District Registrar refused to register a decree on the ground that the time limit specified in such regard had been exceeded by the petitioner.

(2.) The petitioner states that he approached the third respondent with the request to register a decree in O.S.No.152 of 2013 dtd. 13/1/2015. By citing Sec. 23 of the Registration Act 1908, the authority refused to register the decree.

(3.) Learned counsel for the petitioner states that the impugned order is directly contrary to a judgment of the Division Bench of this Court in W.A.No.336 of 2019 dtd. 7/2/2019.