N NARESHKUMAR Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) Aggrieved by the dismissal of the Writ Petition (MD)No.478 of 2014, dated 09.01.2014, the above writ appeal has been filed.

(2.) The appellant was the successful bidder in the public auction conducted by the authorised officer of the Repco Home Finance Limited on 16.05.2018 under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 and Rules. The property originally belonging to one T.N.Ravindran was brought to sale for the default committed by him. The Repco Home Finance Limited also issued a sale certificate under the Security Interest (Enforcement) Rules 2002 framed under the SARFAESI Act, 2002 on 31.08.2008.

(3.) Though the registration of such sale certificate is only optional, the appellant wanted to register the same with the Sub Registrar, Thiruverumpur. The Repco Home Finance Limited wrote a letter on 18.11.2013 to the Sub Registrar, Thiruverumpur to register the sale certificate since they are exempted from appearance under Section 88 of the Indian Registration Act, 1908.