K MUTHUSAMY Vs. K V K SUBRAMANIAM

JUDGEMENT

(1.) THIS Appeal Suit (First Appeal) arises out of the judgment and decree dated 07.04.2006 made in O.S.No.121 of 2004 on the file of Additional District Court (Fast Track Court No.I) Coimbatore.

(2.) THE averments made in the plaint are as follows:

(3.) DURING the pendency of the First Appeal, the appellants as petitioners, come forward with M.P.No.1 of 2011 for reception of an additional evidence under Order 41 Rule 27 of C.P.C.