A SIDIQ FATIMA Vs. A JAFFAR HAMEED

JUDGEMENT

(1.) Challenge in this writ appeal is to the order of the learned single Judge of this Court in W.P.(MD) No.10535 of 2013 dated 05.08.2016, wherein, the learned Single Judge quashed the cancellation deed executed by the appellant and directed the third respondent to delete the entry relating to the registration of the unilateral cancellation deed.

(2.) The facts in nutshell are as follows:-

(3.) After elaborate discussions, the writ petition was allowed by the learned single Judge quashing the cancellation deed executed by the appellant and directed the third respondent to delete the entry relating to the registration of the unilateral cancellation deed. Aggrieved by the same, the present appeal is preferred by the appellant.