- (1.) The petitioners have approached this Court with a prayer for issuance of a Writ in the nature of Certiorari, to quash the order dated 02.04.2008 passed by the 1st respondent declining the registration of family settlement on the ground that it was in fact a settlement deed, subject to ad-valorem stamp duty.
(2.) It is submitted that the grand father of the petitioners late K.Kuppusamy Chetty was the owner of the house property bearing Door No.10, Arumuga Muthali Street, Chennai - 21. He had two sons and two daughters.
(3.) The petitioners are sons of K.Mruthyunjayudu. One son of Thiru.Kuppusamy Chetty through his first wife Lokamma had predeceased him. No issues were born through the second wife Tmt.Jayamma of Thiru.Kuppusami Chettiar.;