JINAN Vs. BHARGAVY

JUDGEMENT

(1.) ALL the respondents are served. Second respondent appears through counsel.

(2.) FIRST defendant in O.S.No.516 of 2007 of the first Additional Sub Court, Thrissur is the petitioner before me, challenging Ext.P16, order dated 05.12.2012 on I.A.No.10912 of 2012 in O.S.No.516 of 2007. Exts.P14 to P16, orders are under challenge.

(3.) LEARNED counsel for petitioner requested that petitioner may be given opportunity to adduce further evidence in the matter as the evidence sought to be adduced is crucial in deciding the mental condition of the testator.