- (1.)Leave granted.
(2.)This appeal is against the order passed by the High Court of Judicature at Madras in CRP.PD. No. 2828 of 2015 dtd. 26/2/2021, whereby the High Court dismissed the Civil Revision Petition filed against the order passed by the Trial Court on 21/4/2015 dismissing the interlocutory application filed by the appellant seeking permission to place on record a document dtd. 1/1/2000.
(3.)Short facts leading to the filing of this appeal are as follows. It is the case of the appellant that on the basis of an agreement of sale dtd. 1/1/2000, the respondent agreed to sell his property upon receiving part consideration of Rs.5000.00 and also put the appellant in possession of the property. Subsequently, i.e. on 1/9/2002, it is alleged by the appellant that the parties have agreed that the property should be sold at the rate of Rs.550.00 per cent and in furtherance of the said transaction the appellant also paid a sum of Rs.10,000.00 and is said to have paid balance consideration from time to time. However, as the respondent was not taking any steps for executing the sale deed, he was compelled to institute a suit(O.S. No. 78 of 2012 before the District Munsiff Court, Madurantakam (hereinafter referred to as 'Trial Court')) for specific performance of the agreement and also for a permanent injunction.