S. BASKAR Vs. PALANISAMY

JUDGEMENT

(1.) THE present Civil Revision Petition has been filed as against the Order of the learned Principal District Judge, Villupuram, dated

(2.) 12.2010 In O.S. No. 102 of 2008, refusing to grant permission to the petitioner to mark the unregistered Sale Agreement dated 20.1.2008. 2. The Plaintiff is the Petitioner and the Defendants are the Respondents herein.

(3.) THE brief facts, which are necessary to decide the issue involved in this Civil Revision Petition, are as follows: