SANTHAKUMARY Vs. SUIT

JUDGEMENT

(1.) Heard Smt.A.Parvathy Menon, the learned counsel for the appellant and the learned counsel for the respondent.

(2.) This appeal is directed against the judgment and decree dated 26.5.2020 in A.S.No.28/2018 on the file of the Sub Court, Chavakkad (hereinafter referred to as 'the first appellate court') confirming the judgment and decree dated 5.2.2013 in O.S.No.420/2008 on the file of the Munsiff'sCourt, Chavakkad (hereinafter referred to as 'the trial court'). The plaintiff is the appellant. The suit was for partition. The parties are hereinafter referred to as 'the plaintiff' and 'the defendant' in accordance with their status in the trial court unless otherwise stated.

(3.) Certain facts are admitted. Late Raghavan is the husband of the first defendant and the father of the plaintiff and the second defendant. The plaint schedule properties were owned and possessed by Raghavan by virtue of Ext.A1 sale deed No.960/1962 of S.R.O., Thriprayar. Raghavan died on 23.1.2002.