M AYYASWAMI Vs. S P GANESAN

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 29.3.1994 passed by the learned single Judge on C.M.P. No. 14253 of 1993 filed in A.S. No. 330 of 1983.

(2.) AT the stage of admission, as the respondents are notified and the appeal lies in a narrow compass, it is admitted and heard for final disposal.

(3.) THE question for consideration is as to whether the application for permission to adduce additional evidence, filed in the Appeal should have been considered separately, or, it ought to have been considered along with the Appeal.