A MUTHUKRISHNAN Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of the Constitution of India praying to direct the third respondent to cancel the Settlement Deed dated 24.11.2011 [document No.7036/2011] by way of issuing Writ of Mandamus.

(2.) It is averred in the petition that the petitioners are the absolute owners of property of T.S.No.130/2 admeasuring 1250 sq.ft Muthumanicka Nadar Street, Chidambaram town and they are in enjoyment of the same.

(3.) The fourth respondent even without having title to T.S.No.130/2 has fraudulently executed a Settlement Deed dated 24.11.2011 in favour of the fifth respondent, who is none other than his wife and the same has been registered by the third respondent. Under such circumstances, the present writ petition has been filed for getting the relief sought therein.