VASANTI Vs. PHAREZ JOHN ABRAHAM

JUDGEMENT

(1.) BOTH the appeals arise out of Judgment and Decree in o. S. No. 591/1987. Theplaintiffs have filed RFA No. 546/2004. The d-3 and L. Rs of D-4 have filed RFA No. 940/2004.

(2.) ONE John D. Abraham is the propositus. 1st defendant is the wife. The defendant. 2,3 one Triza Kalyani John (wife of 1st plaintiff)and one late Maccabeaus are the children of the propositus. The suit schedule house is the estate of the propositus. The first defendant died intestate during pendency of the suit.

(3.) AFTER demise of the propositus, his daughter Triza Kalyani john fell in love with the 1st plaintiff, a Hindu. , she got converted to hinduism and her name is changed to A. S. Meenkshi and married 1st plaintiff. The plaintiffs 2 and 3 are the children born out of the wed lock. A. S. Meenakshi @ Tirza Kalyani John died in the year 1986. The husband and children have filed the suit seeking share of a. S. Meenakshi @ Triza Kalyani John.