PAYYERI BHASKARAN Vs. PRABHAKARAN

JUDGEMENT

(1.) Defendants 1, 8 to 10, 13, 14, 16 and the legal representatives of the 12th defendant in O.S. 308 of 1982 before the Sub Court, Kozhikode, who suffered a preliminary decree for partition, which was confirmed by the first appellate court, are the appellants. The parties and facts are hereinafter referred to as they are available in R.F.A.298 of 2007.

(2.) In pursuance to the preliminary decree so passed, it appears that the final decree has been passed by the trial court as per the order in I.A. 3289 of 2002. A.F.A. 84 of 1993 is against the judgment and decree of the lower appellate court. R.F.A. 298 of 2007 is filed against the final decree.

(3.) One Kandankutty had four sons. They are Chandu, Sankarankutty, Achuthan and Nayadi. The plaintiffs in the suit are the descendants of Nayadi. Defendants 1 to 25 are the descendants of Chandu. Defendants 26 and 27 are the descendants of Sankarankutty and defendant No. 28 is the descendant of Achuthan.