A. V. MITHRA DEVI Vs. SOBHANA V. SHENOY

JUDGEMENT

(1.) The sole plaintiff in O.S.No.342 of 1997 before the IInd Additional Sub Judge, Ernakulam, is the appellant. Her suit for partition of plaint A schedule items to F schedule items and also for share of profits from the immovable properties as well as partnership assets held by her deceased father Sri.Vasudeva Shenoy, was partly decreed by the impugned judgment and decree.

(2.) Being aggrieved by the refusal of division of some of the plaint items and dismissal of claim for share of profits from partnership assets, she filed this appeal.

(3.) Defendants 1 and 2 in the suit are also partly aggrieved by the decree and hence they also filed Cross Objection No.26/2008. Both matters were heard together.