G. SUBBAIAH KONAR Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The petitioner assails an order dtd. 22/7/2016 of the District Registrar, Madurai, by which the registration of sale deed dtd. 23/1/1976 was held to be invalid.

(2.) The petitioner states that land measuring 1 acre 91 cents in S.F.No.6/5 of Thargakudi Sub Village, Ayyapatti Village, Melur Taluk, originally belonged absolutely to one Nallathambi Konar. The said Nallathambi Konar had a daughter called Annapooranathammal and son also called Nallathambi Konar. The original owner of the land, Nallathambi Konar, died when his children had not attained adulthood. Annapooranathammal married one Valli Konar through whom she had two daughters, namely, Vallikannu, who is the wife of the petitioner, and Gomathy and one son, Chokkalingam, who is the fourth respondent herein.

(3.) The petitioner asserts that he was unaware of a settlement deed dtd. 6/7/1947 allegedly executed by his vendor in favour of Annapooranathammal. According to the petitioner, the above mentioned properties, which were originally owned by Nallathambi Konar, remained in the possession of the son, who is also called Nallathambi Konar. It is further stated that all the revenue records stand in the name of Nallathambi Konar. According to the petitioner, Nallathamabi Konar sold the property to the petitioner on 23/1/1976 under Document No.76 of 1976. The said transaction was effected upon payment of valuable consideration. The petitioner further states that pursuant to such purchase, the patta was also mutated in favour of the petitioner.