S SUBRAMANIAN Vs. P M SUNDARAM

JUDGEMENT

(1.) THE plaintiffs have filed present appeals against the common Order Application Nos.237 of 2002, 238of 2002,1364 of 2002 and 3954 of 2003 in C.S.No.450 of 1999 dated 23.2.2004.

(2.) THE appellants filed the aforesaid suit partition and for appointment of Receiver take possession of the suit properties and business and for directing the first defendant give accounts of 3 family businesses descry in 'B' Schedule as well as 3 house property indicated in 'A" Schedule of the plaint.

(3.) O.S.A.No.102 of 2005 has been filed against of rejection of Application No.237 of O.S.A.No.103 of 2005 has been filed 33 against the rejection of Application No. 1364 of 2002, O.S.A.No.104 of 2005 has been filed against the rejection of Application No.3954 of 2003 and 0.S.A.No. 105 of 2005 has been filed against the part of the order party rejecting Application No.238 of 2002, so far as it related to inclusion of property purchased in the name of Mrs. Devisri.