D.DEVI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) W.P.No.10849 of 2017 has been filed by the petitioner/Mrs.D.Devi, daughter of the third respondent/V.Durairaj, challenging the Deed of Cancellation dated 14.12.2012 of Settlement Deed 25.08.2009 executed in favour of the petitioner.

(2.) W.P.No.26810 of 2017 has been filed by the petitioner/Mrs.D.Devi, daughter of the third respondent/V.Durairaj, challenging the impugned order dated 27.09.2017 passed by the first respondent/the Revenue Divisional Officer, Udumalpet, Tiruppur District, declaring the execution of Settlement Deed dated 14.12.2012 executed in favour of the petitioner as void and illegal.

(3.) Learned counsel appearing for the petitioner in both writ petitions submitted that the third respondent/Mr.V.Durairaj is the father of the petitioner and he had purchased the property measuring to an extent of 4950 sq.ft. of land comprised in T.S.No.8, Ward No.9, Block No.14, Kanakkampalayam Village, Udumalpet Municipality, in Survey No.138/1A and Sub Division No.138/1A1A, situated at Door No.27, Sardar Street Extension, Udumalpet Town Panchayat, Tiruppur District, by way of a registered Sale Deed dated 15.12.1986, bearing Document No.1689 of 1986 on the file of the Sub Registrar, Udumalpet. Subsequently, out of love and affection, he settled the same in favour of his daughter/petitioner herein by executing a Settlement Deed dated 25.08.2009 bearing Document No.5815 of 2009 on the file of the Sub-Registrar, Udumalpet. From the said date of Settlement Deed, she has been in peaceful possession and enjoyment of the said property. Whileso, the petitioner came to know that her father/third respondent had unilaterally cancelled the said settlement deed executed by him in favour of his daughter by way of a Deed of Cancellation dated 14.12.2012 bearing Document No.8693 of 2012 on the file of the Sub- Registrar, Udumalpet, and subsequently, the third respondent had also executed a sale agreement dated 12.12.2016 in favour of one Paramasivam. Challenging the said action of her father, she has filed the above said writ petition No.10849 of 2017.