GURUSAMY Vs. SANTHANAM

JUDGEMENT

(1.) SOME of the defendants, who have failed in their attempt, seeking reception of certain documents, are the revision petitioners.

(2.) THE respondent in this case has filed a suit against the defendants for partition and separate possession of her 1/12 share in the suit property, which is opposed by the defendants. While the suit is pending, the contesting defendants have filed a petition, of course, quoting a wrong provision for reception of documents, as detailed in IA No.451 of 2004. Totally, they have filed 13 documents or so.

(3.) HEARD the learned counsel for the petitioners and the learned counsel for the respondent.