M.SELVA GANESAN Vs. L.SATISHKUMAR

JUDGEMENT

(1.) The applicants are the defendants in the suit filed before this Court in C.S.No.84 of 2020. The respondents herein are the plaintiffs.

(2.) The said suit has been filed by the respondents/defendants for the following reliefs:

(3.) The present application has been filed by the defendants for rejection of the plaint. According to the applicants/defendants, the sale agreement dtd. 26/2/2018, which is sought to be enforced in the suit, is an unregistered agreement, and therefore, the suit which had been premised on such agreement, is not maintainable.