HENDRY DASARATHAN Vs. R PRABHAKARAN

JUDGEMENT

(1.) THE application is filed seeking to revoke the leave granted in Application No.4061 of 2006 dated 29.9.2006 and consequently to reject the plaint in C.S.No.783 of 2006.)

(2.) THE respondent/plaintiff filed the suit in C.S.No.783 of 2006 seeking specific performance of agreement for sale and also for permanent injunction restraining the defendants and their men from encumbering or alienating the suit schedule property.

(3.) THE respondent/plaintiff, in his counter, would contend that the suit is basically for enforcement of the terms of the contract and therefore, the same is not a suit for land. Nor was the title to the suit property is sought to be decided by the court. THErefore, the applicants/defendants have come forward with this application under total misconception with respect to the scope and frame of the suit.