D.RAJKUMAR Vs. RAJESWARI

JUDGEMENT

(1.) This petition has been filed to set aside the order in I.A.No.258 of 2018 in O.S.No.109 of 2015 dtd. 14/9/2018 on the file of the II Additional District Judge, Tiruchirappalli.

(2.) The petitioners herein are the plaintiffs and the respondents herein are the defendants in the suit. The petitioners herein have filed a suit in O.S.No. 109 of 2015 seeking partition. Pending suit, the petitioner herein has filed a petition in I.A.No.258 of 2018 to admit the xerox copy of the family arrangement dtd. 15/5/2000 entered into between the parties for a collateral purpose.

(3.) Brief substance of the petition in I.A.No.258 of 2018 reads as follows: