RAMACHANDRAN Vs. PARUKUTTY D/O. AYYAPPAN AND ORS.

JUDGEMENT

(1.) This is an appeal preferred against the judgment and decree of the Subordinate Judge's Court, Ottapalam in O.S. No. 100/1990. The suit is one for partition and the court below had decreed the suit. It is against that decision, the second defendant has come up in appeal.

(2.) The brief facts necessary for the disposal of the appeal are stated as follows:

(3.) On the contra, the first defendant would contend that the mother had taken all steps for effecting the partition and partition deed was executed with her due knowledge and consent and thereby by virtue of the partition deed - Ext.B2 in 1983, he had been set apart items 1 and 3 and item 2 is given to the mother.