NIRMALA SANKARAN Vs. INSPECTOR GENERAL OF REGISTRATION, SANTHOME

JUDGEMENT

(1.) The present petition is filed seeking cancellation/annulment of the sale deed dtd. 9/3/2020 registered as Document No. 1299 of 2020 on the file of the third respondent, which was executed by the petitioner's husband in favour of the fourth respondent.

(2.) It is the case of the petitioner that she is a citizen of the United States holding Passport No. 561901254 and had been living there for the past 30 years along with her husband Muthiah Sankaran and she holds Overseas Citizen of India Card No. A-020654.

(3.) It is the case of the petitioner her husband had purchased an independent house property at Nolambur Village, HIG-II-Phase I, No. 14, 2nd Cross Street, Nolambur, Mogappair West, Chennai-600037, measuring an extent of 3548 sq.ft. of land, together with building vide registered sale deed dtd. 1/7/2009. It is further averred that during the year 2019, her husband decided to dispose of the said property and in view of the intent shown by the 4th respondent to purchase the property through one Muthukumar and Loganathan, on consensus, the 4th respondent agreed to purchase the property for a sale consideration of Rs.2,03,00,000.00 (Rupees Two Crores and Three Lakhs) and towards discharge of the sale consideration the 4th respondent issued two cheques dtd. 9/3/2020 bearing Nos. 000151 and 000152 drawn on HDFC Bank, Chennai, whereupon, on receipt of the cheques, the sale deed dtd. 9/3/2020 was executed and registered as Document No. 1299 of 2020 and the same was registered. However, the said cheques on presentation were returned dishonoured on 13/3/2020 citing insufficiency of funds.