Madras High Court
R. Nagarajan vs The Inspector General Of Registration on 5 August, 2020
Author: M.Duraiswamy
Bench: M.Duraiswamy
W.P.No.21930 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.08.2020
CORAM :
The HON'BLE MR.JUSTICE M.DURAISWAMY
W.P.No.21930 of 2013 and
M.P.No.1 of 2013
1. R. Nagarajan
2. Annalakshmi ... Petitioners
v.
1. The Inspector General of Registration,
Santhome High Road,
Mylapore, Chennai – 4.
2. The District Registrar,
Namakkal District,
Trichy Road, Namakkal.
3. The Sub Registrar,
Mallasamuthiram,
Thiruchengode Taluk,
Namakkal District.
4. A. Ramasamy Gounder
5. Nallaiya Gounder
6. Pavayeeammal
7. N. Dhanasekaran
8. V. Selvan ... Respondents
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W.P.No.21930 of 2013
Writ Petition filed under Article 226 of the Constitution of India
to issue a Writ of Mandamus, directing the respondents 2 and 3 to
cancel the registration of the preliminary decree and judgment dated
24.11.2012 made in A.S. No.12 of 2012 on the file of the Principal
District Court, Namakkal and the consequential sale deed dated
10.07.2013 executed by respondents 4, 5 and 6 in favour of the
respondents 7 and 8.
For Petitioners : Mr. R. Bharanidharan
For Respondents : Mr. P.P. Purushothaman
Govt. Advocate – for R1 to R3
Mr. N.C. Ashok Kumar – for R4 to R8
ORDER
The petitioners have filed the above Writ Petition to issue a Writ of Mandamus, directing the respondents 2 and 3 to cancel the registration of the preliminary decree and Judgment dated 24.11.2012 made in A.S. No.12 of 2012 on the file of the Principal District Court, Namakkal and the consequential sale deed dated 10.07.2013 executed by respondents 4, 5 and 6 in favour of the respondents 7 and 8.
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2. Mr. R. Bharanidharan, learned counsel appearing for the petitioners submitted that as against the preliminary decree passed in A.S. No.12 of 2012, the petitioners have filed Second Appeal in S.A. No.34 of 2013 and the same is pending before this Court.
3. Since the private respondents have registered the preliminary decree in A.S.No. 12 of 2012, which is under challenge in the Second Appeal, in the event of the petitioners succeeding in the Second Appeal, the Judgment and Decree to be passed in the Second Appeal may be registered by them instead of cancelling the registration of the preliminary decree dated 24.11.2012. So far as the sale deed dated 01.07.2013 is concerned, it is open to the petitioners to work out their remedy in the case of they succeeding in the Second Appeal.
With these observations, the Writ Petition is disposed of. No costs. Consequently the connected Miscellaneous Petition is closed.
05.08.2020 Index : Yes/No Internet : Yes Rj Page 3/5 http://www.judis.nic.in W.P.No.21930 of 2013 To
1. The Inspector General of Registration, Santhome High Road, Mylapore, Chennai – 4.
2. The District Registrar, Namakkal District, Trichy Road, Namakkal.
3. The Sub Registrar, Mallasamuthiram, Thiruchengode Taluk, Namakkal District.
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