SANJEEVA SHETTY Vs. B. CHITTARANJAN RAI

JUDGEMENT

(1.) Sri. M. Sudhakar Pai, learned counsel for the petitioner. Taking into account the order which this Court proposes to pass, it is not necessary to issue notice to the respondents.

(2.) Heard the learned counsel for the petitioner on the question of admission.

(3.) In this petition under Art. 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 12.12.2018, passed by the Trial Court, by which the plaintiff has been permitted to tender the unregistered agreement of sale dated 27.11.2006 in evidence in a suit for specific performance of the contract.