N S SHANMUGANATHAN (DIED) Vs. SAMPOORNAM

JUDGEMENT

(1.) The present revision petitions have been filed challenging the orders passed by the learned III Additional District Judge, Salem in I.A.Nos.551, 552 of 2015 & 106 of 2016 in O.S.No.211 of 2013 respectively dated 15.09.2016.

(2.) Heard Mrs.Hema Sampath, learned Senior counsel for the petitioners and Mr.D.Shivakumaran, learned counsel for the respondents 1 &

(3.) The petitioners herein are the wife and daughters of Late N.S.Shanmuganathan in the aforesaid suit for partition filed by the respondents 1 and 2 herein.