ARUKKANI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The present case has been filed to restore the registered document back to its original form as it stood on the date of registration, i.e., on 23/12/2005, by quashing the impugned order passed by the 2nd respondent directing corrections relating to certain alleged interpolations in the document.

(2.) It is the case of the petitioner that the properties, comprised in S. No. 197/1 was allotted to the share of her brother, Late Muniyappan and her mother Ponjayeeammal vide registered partition deed dtd. 9/8/1988. It is the further averment of the petitioner that the 4th respondent was the wife of her brother and since they were not in good terms, her brother Muniyappan had appointed one Palanisamy as this power agent under a Deed of Power of Attorney dtd. 20/12/2005 and the power agent had sold an extent of 25 cents in C. No. 197/1 to the petitioner under a registered sale deed dtd. 23/12/2005 and since then the petitioner is in possession and enjoyment of the said property.

(3.) It is the further case of the petitioner that after the death of her brother Muniyappan, the 4th respondent gave a false complaint against the petitioner and her husband, which was registered in Crime No. 655 of 2007 and after investigation, final report was filed u/s. 120-B, 467 and 471 IPC and the matter is posted for trial.