P SIVAKAMISUNDARI Vs. SUBORDINATE REGISTRAR

JUDGEMENT

(1.) HEARD both sides.

(2.) ACCORDING to the petitioners, their brothers are the owners of the lands comprised in Survey No.1915 of an extent of 0.32.0 acres, Survey No.1914/1, of extent of 0.19.0 acres, Survey No.1914/2, of an extent of 0.10.5, Survey No.1914/3 of an extent of 0.08.5 acres, in Thenkarai village, Periakulam Taluk, Theni District and they got the same under partition in their family. The petitioners purchased the said properties from the said M.Palanichamy, under a registered sale deed dated 18.06.2007 for valid consideration and the sale deed was registered with the 1st respondent as document No.1331 of 2007.

(3.) ACCORDING to the learned counsel for the petitioners, as per judgment of this Honourable Court reported in 2009(1)CTC 709 in the case of G.D.Subramaniam vs.1.The Sub-Registrar, Office of Konur Sub-Registrar, Sidco Nagar, Chennai-49, 2.P.Shanmugam 3. Mr.B.Dillibabu 4.Mr.B.Vasu., the unilateral cancellation is not valid in law.