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[Cites 1, Cited by 4]

Kerala High Court

Cherryl Ann Joy vs The Sub Registrar on 30 April, 2018

Author: Alexander Thomas

Bench: Alexander Thomas

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT:

                   THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

              WEDNESDAY, THE 18TH DAY OF JULY 2018 / 27TH ASHADHA, 1940

                                WP(C).No. 23710 of 2018




PETITIONER:


    CHERRYL ANN JOY,
    AGED 27 YEARS, D/O.JOY ANTONY,
    RESIDING AT 15054 SW, 34 STREET, DAVIE FL-33331,
    USA, PASSPORT NO.5133998989, REPRESENTED BY
    POWER OF ATTORNEY HOLDER, JOSEPH ANTONY, AGED 63,
    S/O.ANTONY, RESIDING AT NELLIYEKKUNNEL HOUSE,
    NEDUMKANDAM P.O., KALKOONTHAL VILLAGE,
    IDUKKI DISTRICT - 685 553.


   BY ADVS.SMT.V.H.JASMINE
           SRI.JESWIN P.VARGHESE




RESPONDENT :

    THE SUB REGISTRAR,
    SUB REGISTRAR OFFICE, UDUMBANCHOLA,
    IDUKKI DISTRICT - 685 554.

        BY GOVERNMENT PLEADER SMT.A.C.VIDHYA


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18-07-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 23710 of 2018 (K)

                                      APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT P1:      TRUE COPY OF THE TITLE DEED REGISTERED AS
                 DOCUMENT NO.2413/2015 OF S.R.O. UDUMBANCHOLA.

EXHIBIT P2:      TRUE COPY OF THE POWER OF ATTORNEY DATED
                 30/04/2018 EXECUTED BY PETITIONER IN FAVOUR OF
                 HER POWER OF ATTORNEY HOLDER JOSEPH ANTONY.

EXHIBIT P3:      TRUE COPY OF THE SALE DEED DATED 15/06/2018 EXECUTED BY
                 THE PETITIONER THROUGH HER POWER OF ATTORNEY
                 HOLDER OF PETITIONER.

EXHIBIT P4:      TRUE COPY OF THE LETTER DATED 16/06/2018 SENT BY
                 RESPONDENT TO THE POWER OF ATTORNEY HOLDER
                 OF PETITIONER.


                                   TRUE COPY


                                 P.A. TO JUDGE

                                                                   (CR)


                    ALEXANDER THOMAS, J.
                 -------------------------------------------
                     W.P.(C)No.23710 of 2018
                ---------------------------------------------
               Dated this the 18th day of July, 2018

                              JUDGMENT

It is stated that the petitioner is permanently settled in the United States of America along with her parents and sister and that she has no immediate family members who are now residing in India and the closest relative is her father's brother in whose favour she has executed Ext.P2 power of attorney dated 30.4.2018 authorising him to enter into transaction for sale of her property situated in Kerala. It is the case of the petitioner that she has executed Ext.P3 sale deed dated 15.6.2018 through her duly constituted power of attorney holder, who is her father's brother, on the strength of Ext.P2 Power of Attorney dated 30.4.2018 executed duly before the Vice Consul of the Indian Consulate in the United States of America.

2. It is further stated that Ext.P3 sale deed was presented by the petitioner's power of attorney for registration before the respondent-Sub Registrar, S.R.O., Udumbanchola, Idukki District. The respondent-S.R.O. has refused to register Ext.P3 sale deed as per the impugned Ext.P4 rejection memo dated 16.6.2018 on the ground that Ext.P2 power of attorney dated 30.4.2018 is not a registered document W.P.(C)No.23710 of 2018 ..2..

as required in Section 17(1)(g) of the Registration Act, 1908 (Central Act 16 of 1908). It is this order at Ext.P4 that is under challenge in this writ petition. The impugned Ext.P4 order reads as follows:-

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