C.P. MOHAMMED SAYEED Vs. KADARANTAVIDE JASEEMA

JUDGEMENT

(1.) THIS appeal is preferred by the defendant in O.S. 217/1994 challenging the final decree and judgment passed by the Subordinate Judge's Court, Thalassery.

(2.) THE lower court passed a preliminary decree for partition as per the decree and judgment dated 22-12-1995. Subsequently a final decree is passed by the lower court as per the final decree and judgment in I.A. 760/98 in O.S. 217/94 dated 25-1-2001. The defendant in the suit has preferred this appeal challenging the final decree and judgment passed by the lower court.

(3.) AS per the final decree, the lower court allotted Plot A being share No. 1 in Ext.C4 plan to the plaintiff and Plot B in Ext. C4 plan to the defendant directing the defendant to pay Rs. 5,66,145.55 to the plaintiff towards equalisation of shares with interest thereon at 6% per annum from the date of delivery of any of the two plots charged on the property.