Vijaya vs The Inspector General Of ...
2021 Latest Caselaw 15467 Mad

                                                                               WP.No.13130 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED 02.08.2021

                                                             CORAM

                                   THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                                                   WP.No.13130 of 2021

                                                   [Video Conferencing]

                     Vijaya                             ..                              Petitioner

                                                             Versus

                     1.The Inspector General of Registration,
                      Santhome,
                     Chennai.

                     2.The District Registrar (Administration),
                     District Registration Office,
                     Krishnagiri.

                     3.The Sub Registrar,
                     Bargur.

                                                                                 ..   Respondents

                     Prayer : -       Writ Petition filed under Article 226 of the Constitution of
                     India praying for a writ of mandamus directing the respondents to register
                     the decree and judgment dated 30.12.2005 and gift deed dated 03.12.2020.



                                                               1


https://www.mhc.tn.gov.in/judis/
                                                                                  WP.No.13130 of 2021

                                   For Petitioner            :      Dr.G.Babu

                                   For Respondents           :      Mr.Yogesh Kannadasan
                                                                    Government Advocate

                                                         ORDER

Pursuant to the benefit of a decree dated 30.12.2005 in

O.S.No.59 of 2005 which was pending on the file of the District Munsiff

Court, Krishnagiri, the petitioner, after about 16 years, presented the said

decree for registration to the respondent.

2. Section 23 of the Indian Registration Act, 1908, provides

a time limit for presenting documents for registration. The said period can

be applicable to a decree passed by a Court, if only any property is added

pursuant to any compromise and there is addition of another property, then

the Sub Registrar can refuse registration of the document. If there is no

change in the properties mentioned the Sub-Registrar should accept the

decree and register the same, if it is otherwise in order.

https://www.mhc.tn.gov.in/judis/ WP.No.13130 of 2021

3. Accordingly, the 3rd respondent/Sub Registrar, Bargur, is

directed to examine the decree presented by the writ petitioner herein and

without insisting for the period of limitation, register the same, if it is

otherwise in order.

4. Accordingly, this Writ Petition is disposed of. No costs.

                                                                                       02.08.2021

                     ub
                     Internet      : Yes
                     To

1.The Inspector General of Registration, Santhome, Chennai.

2.The District Registrar (Administration), District Registration Office, Krishnagiri.

3.The Sub Registrar, Bargur.

https://www.mhc.tn.gov.in/judis/ WP.No.13130 of 2021

C.V.KARTHIKEYAN, J.,

ub

WP.No.13130 of 2021

02.08.2021

https://www.mhc.tn.gov.in/judis/