MANOJ MOHAN Vs. LEELAMMA KUNJACHAN

JUDGEMENT

(1.) THIS Original Petition is in challenge of Ext.P6, order dated 23.11.2012 dismissing I.A.No.1642 of 2012 in O.S.No.241 of 2009 of the Munsiff's Court, Chengannur.

(2.) THE petitioner/1st plaintiff along with the 2nd plaintiff filed the suit for a declaration of title and recovery of possession. According to the petitioner and the 2nd plaintiff, the latter being the seniormost female member of the family was entitled to possess the property pursuant to the Family Udambadi of the year, 1124 ME. Hence the petitioner and the 2nd plaintiff prayed that title and possession of the 2nd plaintiff be declared and that the petitioner/1st plaintiff may be allowed to recover possession of the property on behalf of the 2nd plaintiff.

(3.) EXT .P4, application was opposed by the respondents. They claimed that the 3rd plaintiff has no connection with the deceased 2nd plaintiff and that there is no such person even.