RAMACHANDRAN NAIR Vs. VENUGOPALAN

JUDGEMENT

(1.) THE plaintiffs in O.S.No.121 of 2007 of the Munsiff-Magistrate's Court, Mannarkkad are aggrieved by the judgment and decree of the Sub Court, Ottapalam in A.S.No.87 of 2008 reversing the decree granted by the trial court.

(2.) ESSENTIALLY , it is a suit for money. According to the appellants/plaintiffs, certain sum of money was directed to be paid to the appellants, the 1st respondent and others as owelty in the partition effected in the year, 1993. It is alleged that as per Ext.A1, agreement, that liability was undertaken by the 3rd respondent and Padmavathy. The appellants claimed that the respondents paid only Rs.5,000.00 out of the sum of Rs.20,000.00 which is the share of the appellants For the balance amount, they sued the respondents.

(3.) THE trial court granted a decree based on Ext.A1, agreement dated