M. HABIBA Vs. SUB REGISTRAR

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned proceedings of the respondent dated 18.02.2021 and for a consequential direction to the respondent to issue a certified copy of the pending document No.9450/2008 dated 13.10.2008.

(2.) The case of the petitioner is that she purchased the subject property for a valid consideration by virtue of a sale deed dated 13.10.2008. When the document was presented for registration, the same was kept as a pending document on the ground that the property has been undervalued. Admittedly, the proceedings are pending before the concerned authority.

(3.) It is stated that one P.Shankar, who had no right or title over the property, filed a suit in O.S.No.537/17 before the Principal District Munsif Court, Tirunelveli against one R.Sankaralingam and sought for the relief of permanent injunction. While filing the suit, Shankar has also included the subject property as one of the items in the schedule of property. The suit came to be decreed and the petitioner was not even a party in the said suit. The decree passed on 03.10.2019 by the Principal District Munsif was also registered on the file of the respondent.