GANDHIMATHI Vs. SUB REGISTRAR, PERAVOORANI, THANJORE DISTRICT

JUDGEMENT

(1.) When the petitioner herein has presented a settlement deed for registration intending to convey the property comprised in S.F.No.397/1B, Maavadukurichi Village, the same was denied to a check slip stating that the petitioner can be settled only 1/5th share and cannot be settled other shares. Challenging the said check slip dated 05.12.2016, the present writ petition has been filed.

(2.) The learned counsel appearing for the petitioner submitted that there is no provision under the Tamil Nadu Registration Act or the Corresponding Rules to decide the title by the Sub-Registrar. By relying upon the Rules 55 and 162 of the Registration Act, the learned counsel for the petitioner submitted that the respondent herein is not justified to decide the title.

(3.) The learned Government Advocate submitted that the District Registrar has the power to superintend and control Sub-Registrars under 68 of the Registration Act and that the Registrar, has the authority to issue any order consistent with this Act to any Sub-Registrar for the purpose of regulating the registration.