KRISHNAN Vs. SUB REGISTRAR

JUDGEMENT

(1.) Heard both sides.

(2.) Release deed dtd. 16/10/2025 was executed in favour of the writ petitioner and his brothers in respect of the petition mentioned property. The document was presented for registration. On the ground that there was a discrepancy regarding the grandfather's name as shown in the death certificate of the petitioner's father, registration was refused. Challenging the same, the present writ petition has been filed.

(3.) Copy of the patta in respect of the property has been enclosed in the typed set of papers. It is seen that the property stood in the name of Karuppan, who is admittedly the father of the writ petitioner. Karuppan had passed away way back in the year 2003. Copy of the death certificate has been enclosed. In the death certificate, the name of the Karuppan's father (the writ petitioner's grandfather) name has been mentioned as "Meiyappan" instead of "Meiyyan". In patta, the name has been mentioned as "Meiyyan". Citing this discrepancy with regard to the grandfather's name in the patta and the death certificate, registration has been refused.