YOULANDE LOUIS Vs. CELESTINE PUSHPARAJ

JUDGEMENT

(1.) These two Civil Revision Petitions have been preferred by the revision petitioners in the Original Petition in OP.No.69/2013 on the file of learned Principal District Judge at Pondicherry, as against the order dismissing the applications in IA.Nos.503 and 505/2019, which were filed by the petitioners herein to reopen the petitioners' side evidence which was closed on 9/2/2019 and to issue subpoena to Professor Ramakrishnan, who has given expert opinion, for cross examination.

(2.) Brief facts that are necessary for the disposal of these Civil Revision Petitions are as follows.

(3.) The revision petitioners filed OP.No.69/2013 under Ss. 234 and 279 of the Indian Succession Act to prove the Will in common form and to grant Letters of Administration to the Will stated to have been executed by late Mrs.Marie Gisle Therese Louise, It is the case of the revision petitioners that late Mrs.Marie Gisle Therese Louise is the wife of late Mr.Lourdes Marie Francois @ Lourdes Rassa.