THANKAM RAMACHANDRAN Vs. RAGHURAMAN

JUDGEMENT

(1.) ADDITIONAL third respondent is impleaded as per the order passed this day on I.A. No.10861 of 2012.

(2.) ADDITIONAL third respondent appeared through counsel.

(3.) THE learned Sub Judge passed a preliminary decree in O.S. No.21 of 1984. Respondents 1 and 2 filed I.A. No.1666 of 2001 for passing the final decree. Exhibit P4 is the report submitted by the Advocate Commissioner in the trial court. Petitioners filed I.A. No.1701 of 2010 to set aside Ext.P4, report on various grounds including that no share was allotted to the petitioners in the property at Kuttippuram and challenging valuation of the properties. There was also a challenge to the valuation of the buildings and at any rate a direction to allot landed property for the excess amount which the petitioners were made liable to pay to respondents 1 and 2. The learned Sub Judge dismissed I.A. No.1701 of 2010 by Ext.P7, order. Thus Ext.P7, order is under challenge.