R. SURIYAKALA Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The petitioner seeking direction to the Registration Department to take appropriate action on his complaint dated 07/04/2017 in accordance with the relevant provisions of Indian Registration Act, 1908 particularly, Circular No.67 dated 03/11/2011 issued by the Inspector of Registration and other circulars issued in connection with fraudulent registration of documents.

(2.) The petitioner claims thta she and her two daughters are the absolute owners of the 14 cents land comprised in S.No.193/2, Thandeeswaranallur Village, Chidambaram, Cuddalore. She trace her title from the sale deed executed by one Govindasami Naidu in favour of Gurusamy Naidu vide doc. No. 3243/1925 dated 30/11/1925. According to the petitioner, Gurusamy sold the subject land to Pappammal on 12/10/1958 and Pappammal bequeathed the property to her son Ramadhayalan through a registered Will dated 07/02/1997. After the demise of Pappammal on 25/06/2000, the property devolved upon Ramadhayalan. During the life time of Ramadhayalan, he entered into an agreement of sale with one Mani on 29/01/2010 in respect of this property. Since, the agreement was not honoured, the said Mani filed a suit for specific performance before the Sub-Court, Chidambaram.

(3.) Pending suit, Ramdhayalan died on 29/12/2013 leaving behind his wife (the petitioner) and daughters. The petitioner pursued the litigation, the said suit O.S.23/2011 was decreed on 22/09/2017, but on appeal reversed in A.S.No.61 of 2017 by the 2nd Additional District Court, Chidambaram. In the judgment in A.S.No.61 of 2017, there is a reference that 3 cents out of 17 cents of land in S.No. 193/2 belongs to one Meera.