DISTRICT REGISTRAR TINDIVANAM Vs. V RANGANATHAN

JUDGEMENT

(1.) THE District Registrar, villupuram District and the sub Registrar, Gingi, have come up with the present writ appeal against the order of the learned Judge allowing the writ petition with a direction to the second appellant to release a deed of partition presented by the respondents herein on 18-1-2006, for registration, without collecting the deficit stamp duty charged by the appellants.

(2.) WE have heard Mr. P. Raja Kalifulla, learned Government pleader for the appellants and Mr. P. Srinivas, learned counsel for the respondents.

(3.) THE respondents herein are the sons of two brothers by name Varadharaja Nainar and Perumal Nainar. They entered into a deed of partition dated 18-1 -2006, in respect of certain properties in Sakkarapuram Village, gingi Taluk, Villupuram District and presented the same for registration on the same day. The total market value of the properties partitioned between the respondents, was declared to be Rs. 3,01,11,642. 50 but the respondents had paid a fixed stamp duty of Rs. 20,005/ -. Since the second appellant, before whom the document was presented for registration, did not agree with the stamp duty paid on the document, the second appellant assigned P. No. 2 of 2006 to the said document, indicating thereby that it was kept as a pending document.