SANJEEVI Vs. MOOKEN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 04.03.2008 passed by the learned District Munsif, Harur in I.A.No,252 of 2008 in O.S.No,282 of 2002, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner and the learned counsel appearing for the respondent.

(3.) WHEREAS the learned counsel appearing for the respondents would submit that without having the backing of the pleading and the oral evidence already adduced, all of a sudden, like a bolt from the blue, there came the impugned document, viz., an agreement to sell. Had really there been any genuine agreement to sell, which emerged between the father of the plaintiffs and the father of the defendants, certainly, it would have found a place in the pleadings, so to say, in the plaint itself, but it is conspicuously missing.