VADUVAMBAL, Vs. RAMACHANDRAN @ TIRUNAVUKARASU,

JUDGEMENT

(1.) Among the above two appeal suits, A.S.No.549 of 1983 is directed against the judgment and decree dated 24/11/1980 rendered in O.S.No.6 of 1978 by the Court of Principal Subordinate Judge, Pondicherry thereby in a suit filed by the respondents herein against the appellants for the reliefs of delivery of vacant possession and for direction to the defendants to receive the balance of the sale consideration, the Court below would decree the suit as prayed for, as a result of which the defendants therein aggrieved, have come forward to prefer the above appeal suit on certain grounds as brought forth in the grounds of appeal.

(2.) So far as the other appeal in Transferred A.S.No.442 of 1989 is concerned, it is directed against the judgment dated 25/8/1967 passed by the erstwhile Court of FIRST INSTANCE OF PONDICHERRY in F.R.No.130 of 1967 whereunder the appellant a minor on 20/6/1967, the date of deliberation of the family council, having attained the majority being aggrieved by the judgment cited therein dated 25/8/1967 files this appeal to set aside the same on certain grounds as brought forth in the grounds of appeal.

(3.) C.M.P.No.11052 of 2001 has been filed under Order 41 Rule 27 C.P.C. by the appellants in A.S.No.549 of 1983 above praying thereby to receive the documents set out in the schedule to the petition as additional evidence in the appeal.