S KALADEVI Vs. V R SOMASUNDARAM

JUDGEMENT

(1.) Leave granted.

(2.) The short question is one of admissibility of an unregistered sale deed in a suit for specific performance of the contract.

(3.) The appellant and the respondents are plaintiff and defendant Nos. 1, 2 and 3 respectively in the suit presented in the Court of Subordinate Judge, Gobichettipalayam. The plaintiff in the suit claimed for the reliefs of directing the defendants to execute a fresh sale deed with regard to the suit property in pursuance of an agreement for sale dated 27.02.2006 on or before the date that may be fixed by the court and failing which execution of the sale deed by the court. She also prayed for grant of permanent injunction restraining the defendants from disturbing with her peaceful possession and enjoyment of the suit property.