K.BUVANESWARI Vs. J.JEGAJOTHI

JUDGEMENT

(1.) The appellant is the plaintiff in a suit for partition, aggrieved by rejection of plaint in I.A.No.25 of 2025, has preferred the present first appeal. After arguments and judgment was also reserved in the appeal, the appellant came out with an application in C.M.P.No.5759 of 2026 for raising additional grounds in the appeal and hence, the appeal suit was reopened and further arguments were heard on 27/2/2026. The Civil Miscellaneous Petition filed seeking permission to raise additional grounds is taken up along with the main Appeal.

(2.) Pleadings:

(3.) Written statement filed by the 9th defendant, briefly: