SHIVADASAN PALLERI Vs. PADMAVATHY PALLERI

JUDGEMENT

(1.) Defendants 5 and 6 in a suit for partition have come up with this appeal challenging the preliminary decree dated 23.6.1999 in O.S. No. 381 of 1995 on the file of the Sub Court, Thalassery.

(2.) For sake of convenience, the parties are referred to as per their ranking before the trial court

(3.) The brief facts necessary to appreciate the narrow controversy in this appeal, are as follows: