SUNDAR Vs. ARULMIGHU GANGADHEESWARAR TEMPLE

JUDGEMENT

(1.) The Appellants/Obstructors 3 and 4 have preferred this second appeal before this Court as against the judgment and decree dated 4.7.1995 in A.S. No. 43 of 1995 in E.A. No. 3020 of 1990 in E.P. No. 234 of 1990 in O.S. No. 5292 of 1973 passed by the learned VII Additional Judge, City Civil Court, Chennai.

(2.) The learned VII Additional Judge, City Civil Court, Madras while passing the judgment in A.S. No. 43 of 1995 on 4.7.1995 has among other things observed that the Appellants have marked Receipts as Documents and these receipts are not anyway strengthen their case and resultantly, dismissed the appeal.

(3.) The First Appellate Court allowed C.M.P. No. 593 of 1995 filed by the Appellants under Order 41 Rule 27 praying permission of the Court to receive the additional documents and the Receipts were marked as Additional Documents as Exhibit R-12 and Exhibit R-13 in the Appeal.