H. HAROON RASHEED Vs. SUB REGISTRAR, TIRUPUR JOINT

JUDGEMENT

(1.) The Writ of Declaration is filed to declare the revocation deed registered by 1 st respondent in Document No.492 of 2012 dtd. 8/2/2012 is void and in violation of the Provisions of Transfer of Property Act and Registration Act.

(2.) The writ petitioner is the son of the 2 nd respondent and the 3 rd respondent is the brother of the writ petitioner. The 2 nd respondent is the original owner of the property bearing at New Door No.13/1, 13, 15/4, 5, (Old No.5), 2 nd street, Kumarasamy Lay out, comprised in T.S.No.1187, Block No.17, Ward No.6, measuring to an extent of 1485 Sq.Ft.

(3.) The said property was settled by the 2 nd respondent in favour of the writ petitioner and his brother/3 rd respondent through Settlement Deed dtd. 28/5/2009 bearing Document No.2226 of 2009 on the file of the 1 st respondent / Sub-Registrar. The 2 nd respondent had handed over the possession of the property to the writ petitioner. However, at the instigation of her brother and son-in-law, the 2 nd respondent had unilaterally revoked the Settlement Deed through Revocation Deed dtd. 8/2/2012 vide Document No.492 of 2012.