M. RAJALAKSHMI Vs. REGISTRAR OF COOPERATIVE SOCIETIES (HOUSING), OFFICE OF THE REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) Heard the learned counsels on either sides and carefully perused the materials available on record.

(2.) Challenging the attachment order dtd. 4/10/2018 passed by the Deputy Registrar / second respondent attaching the property of the petitioner, this writ petition is filed.

(3.) The claim of the petitioner is that she married one Mohan, S/o. Chinnan. She purchased a land from one Velu Konar in the year 2008 vide sale deed bearing Document No.1597 of 2008 dtd. 9/4/2008 and the same is the flat bearing Nos.40 and 40 A situated in survey No.197-1 of Nallamani Nagar, K.Pudur, Thallakulam Taluk, Madurai district. The said property is the self acquired property of the petitioner. The petitioner's husband, Mohan served as the president of the 3rd respondent Society. A surcharge proceeding was initiated as against him and pursuant to the same, an attachment before judgment vide impugned order came to be passed by the 2nd respondent on 31/10/2018 and the petitioner on availing an encumbrance certificate for some other purpose pertaining to the said property, she came to know that her property is attached. Hence, challenging the same, this writ petition is filed.