G.PONNUSAMY Vs. A.SUSEELA

JUDGEMENT

(1.) The plaintiffs in O.S.No.2 of 2011 on the file of the III Additional District Court, Vellore at Tirupattur have filed A.S.No.378 of 2018 aggrieved by the judgment and decree dtd. 16/12/2016. The defendants therein had filed A.S.No.157 of 2017. The defendants have also filed C.M.P.No.10055 of 2026 under Order XLI Rule 27 CPC seeking to introduce one further document viz., the order passed by the Income Tax Appellate Tribunal, Chennai on 5/12/1978.

(2.) O.S.No.2 of 2011 had been filed seeking a judgment and decree to divide the schedule mentioned properties into 8 equal shares and to allot 4 such shares to the plaintiffs by passing a preliminary decree and for further consequential reliefs for determination of mesne profits till the date of delivery of possession after the final decree had been passed.

(3.) Even before proceeding further, it would only be appropriate that the relationship among the parties are stated.