ELDO K.THOMAS Vs. NAVEEN B.PARAPPATTU

JUDGEMENT

(1.) F.A.O.(RO)No.14/2020 and O.P.(C)No.1547/2019 are filed by plaintiffs in O.S.No.137/2016 on the file of the Munsiff Court, Muvattupuzha. Plaintiffs in O.S.No.139/2016 before the same court are authors of F.A.O(RO) No.18/2020 and O.P. (C) No.1544/2019.

(2.) The plaintiffs in both suits are almost the same. The defendant in each suit is different. Both suits for partition were decreed and preliminary decrees for partition and separate possession were passed on the same day by the Munsiff Court, Muvattupuzha.

(3.) In O.S.No.137/2016, there are three schedules namely 'A', 'B' & 'C' in which ? share was allowed in favour of the plaintiffs and remaining ? share was allowed to the defendant, who is widow of one 'Binu'. In O.S.No.139/2016, there are two schedules namely, 'A' and 'B' in respect of which, half share was declared in favour of plaintiffs and remaining half share to the defendant, who is the son of 'Binu'.