A R NANDHAKUMAR Vs. SUMATHY; ANANDHI; UMA; SARASU @ SARASWATHI; A R SAMPATHKUMAR; NAGABUSHANAM FASTENERS; NAGA THEATRE JOINT FAMILY BUSINESS; MAHALAKSHMI; NAGABUSHNAM PRECISION ENGINEERING PVT LTD

JUDGEMENT

(1.) By consent of parties, the first Appeal itself was taken up for disposal, in view of the very limited nature of the dispute involved in the first Appeal.

(2.) We have heard Mr.R.Vijayakumar, learned counsel appearing for the appellant and Mr.G.R.Swaminathan, learned counsel appearing for the respondents 1 to 4. The respondents 5,7 and 8 have been served with summons in the first appeal. The notices sent to respondents 6 and 9 have not so far been returned, after service. But the respondents 6 and 9 virtually have no stakes in this appeal as the area of dispute is very limited in this appeal.

(3.) The respondents 1 to 3 are the daughters, the appellant and the fifth respondent are the sons and the fourth respondent is the widow of one G.A.Rathinasabapathi. The family has a partnership business which is arrayed as the sixth respondent herein. It also has a Limited Company which is arrayed as the ninth respondent.