P.GOWRIAMMAL Vs. SUB-REGISTRAR, KARAIKAL

JUDGEMENT

(1.) THE petitioner has come forward with the above writ petition challenging the impugned order, as the document produced by her was refused to be registered and the authority concerned has affixed the rubber stamp 'Document Returned' in the challan, but has not assigned any reason.

(2.) THE case of the petitioner is that the petitioner's husband died on 19.05.2009 leaving behind the petitioner, two daughter and three sons and they are the legal heirs and they are in joint possession and enjoyment of the property in question. The petitioner, in order to settle 1/6th of the share due to her in the name of her younger son viz., Sivakumar, executed a settlement deed and presented the same to the respondent vide Document No. 1/2013/B2, dated 28.06.2013, for registration. But, without assigning any reason, the aforesaid endorsement mentioned supra has been made by the respondent in the challan, which, according to the petitioner, is illegal and contrary to Rule 55 of the Tamil Nadu Registration Rules.

(3.) SECTION 71 of the Act reads as follows: -