As per case facts, the appellant challenged a judgment dismissing their application to reject a plaint. The original suit involved disputes stemming from a registered lease deed of an immovable ... property, currently operating as a petrol pump, used for trade and commerce. The plaintiff sought eviction, treating the defendants as trespassers, while the defendants claimed thika tenancy. The question arose whether this dispute qualified as a 'commercial dispute' under Section 2(1)(c)(7) of the Commercial Courts Act, 2015, given the property's commercial use and the requirement to interpret the underlying lease agreement, and if pre-institution mediation was mandatory. Finally, the court ruled that the suit indeed involved a commercial dispute as it arose from an agreement concerning an immovable property exclusively used for commerce, necessitating the interpretation of the lease and subsequent conduct. Consequently, the suit should have been filed in the commercial division and undergone mandatory pre-institution mediation. The plaint was therefore rejected.