P.K.ACHENKUNJU Vs. A.K.PONNACHAN

JUDGEMENT

(1.) The disputes in these three appeals, which are being disposed of together on account of the entwined factual circumstances are between Shri.P.K.Achankunju (now deceased) on one side and Smt.Ganga and Shri.Ponnachan on the other.

(2.) Pending this lis, Shri.P.K. Achankunju died and his children have been brought on record as additional appellants in all these three appeals.

(3.) The afore mentioned Smt.Ganga and Shri.Ponnachan are husband and wife and they together own 7 cents 820 sq.links of property, along with a residential building thereon, of the Kumarakom Village; while Smt.Ganga own another 8 cents of land adjacent to the former in the same Village.