Madras High Court
C.Komalavalli vs The District Registrar on 12 September, 2022
W.P(MD).No.14763 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 12.09.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P.(MD)No.14763 of 2014
C.Komalavalli ... Petitioner
-vs-
1. The District Registrar,
District Registrar Office,
Kumbakonam,
Thanjavur District – 612 001.
2. The Joint Sub Registrar,
No.I, Kumbakonam,
Office of the District Registrar,
Kumbakonam,
Thanjavur District.
3. N.Ramuammal @ Ramamirtham .... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India for issuance of a Writ of Certiorari, calling for the records pertaining
to the registered cancellation of the settlement deed dated 19.03.2014, on
the file of the second respondent herein vide document No.1278 of 2014
executed by the third respondent and quash the same.
1/5
https://www.mhc.tn.gov.in/judis
W.P(MD).No.14763 of 2014
For Petitioner : Mr.S.Balaraman
For R1 & R2 : Mr.S.R.A. Ramachandran
Additional Government Pleader
For R3 : Mr.V.Achuthan
ORDER
The present Writ Petition has been filed seeking a writ of certiorari to
quash the registration of cancellation of the settlement deed, dated
19.03.2014, on the file of the second respondent vide Document No.1278 of
2014, said to have been executed by the third respondent.
2. According to the petitioner, the third respondent herein viz., her
mother has executed a registered settlement deed in favour of the petitioner
on 04.12.2013, out of love and affection. However, for the reason best
known to her, she has chosen to unilaterally cancel the settlement deed, on
19.03.2014. Hence, she has prayed for allowing the writ petition.
3. I have perused the settlement deed. There is no clause permitting
the revocation of the settlement deed or any condition has been imposed in
the said settlement deed.
https://www.mhc.tn.gov.in/judis
W.P(MD).No.14763 of 2014
4. In view of the above said facts, the second respondent would not
have jurisdiction to entertain the document for registration under which
unilaterally settlement deed is cancelled. The said issue is covered by the
judgment of the Honourable Full Bench of this Court in W.P.Nos.6889 of
2020 etc., batch, dated 02.09.2022, (Sasikala -vs- The Revenue Divisional
Officer and others).
5. In view of the above said judgment, this Writ Petition stands
allowed. The second respondent is directed to delete the encumbrance
relating to Document No.1278 of 2014, dated 19.03.2014. However, the
third respondent is at liberty to approach the civil Court, for cancellation of
the settlement deed, if she is so advised. No costs.
12 .09.2022
Index : Yes / No
Internet : Yes / No
ebsi
https://www.mhc.tn.gov.in/judis
W.P(MD).No.14763 of 2014
To
1. The District Registrar,
District Registrar Office,
Kumbakonam,
Thanjavur District – 612 001.
2. The Joint Sub Registrar,
No.I, Kumbakonam,
Office of the District Registrar,
Kumbakonam, Thanjavur District.
https://www.mhc.tn.gov.in/judis
W.P(MD).No.14763 of 2014
R.VIJAYAKUMAR,J.
ebsi
W.P.(MD)No.14763 of 2014
12.09.2022
https://www.mhc.tn.gov.in/judis
