K SHANMUGA RAJA Vs. TAHSILDAR, AMBASUMUDRAM

JUDGEMENT

(1.) Challenging the order passed by the learned Judicial Magistrate, Ambasamudram under Section 13(3) of Tamil Nadu Registration of Births and Deaths Act, 1969, the present revision cases have been filed.

(2.) The second respondent herein claims to be one of the legal heirs of one Syed Sulayman Masthan, filed an application before the learned Judicial Magistrate, Ambasamudram under Section 13(3) of the Registration of Births and Deaths Act, (Hereinafter referred to as Act), seeking a direction to the first respondent herein to register the death of the above said Samiyana Sulayman Masthan as '10.12.1914'. The learned Judicial Magistrate also allowed the application and directed the first respondent herein to register his grandfather's death as 10.12.1914. Now, challenging the same, the petitioner herein, who said to have a civil dispute with the second respondent filed the present revision.

(3.) I have heard Mr.R.Anand, learned counsel appearing for the petitioner, Mr.C.Mayilvahana Rajendran, learned Additional Public Prosecutor, appearing for the first respondent and Mr.V.Kannan, the learned counsel appearing for the second respondent and perused the records carefully.