- (1.) Leave granted.
(2.) The 5 petitioners herein filed O.S.No.100 of 2004, against one Sengoda Gounder, who is not a party to the Special Leave Petition, essentially, for the specific performance of a registered agreement dated 22-03-1995, of sale of the suit scheduled land admeasuring approximately Acs.2-00 and delivery of possession of the same; in the alternative, it was prayed that the defendant be directed to refund the amount of Rs.12,15,125/- with interest, etc.
(3.) The parties are referred to in this Judgment as they are arrayed in the abovementioned Suit.;