K.VIMAL CHAND BORA Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) THE first petitioner is the husband of the third respondent. The second petitioner is their grand son born through their son.

(2.) THE third respondent owns 1.12 acres of lands at Guduvancherry in Chengalpet Taluk in Kanchipuram District and she also owns 12.70 acres at Chinnivakkam Village in Kanchipuram Taluk and District.

(3.) ACCORDING to the petitioners, the third respondent executed an irrevocable deed of Settlement on 11.12.2010 in favour of the petitioners in relation to the aforesaid properties. Whileso, according to the petitioners, the third respondent unilaterally cancelled the aforesaid settlement deed by way of cancellation deed dated 18.01.2012, which was registered in the Sub-Registrar's Office, Wallajabad. While cancelling the settlement deed dated 11.12.2010, the third respondent executed the sale deed on 18.01.2012 itself, in respect of the lands measuring 12.70 acres at Chinnivakkam Village, in favour of the respondents 4 and 5.