SHEELA JOSEPH Vs. MARY STELLA

JUDGEMENT

(1.) HEARD. Admit.

(2.) THE following substantial question of law is framed: Whether the division of property as per Ext.C1(b) accepted by the first appellate court is equitable?

(3.) DEFENDANT in O.S.No.1168 of 2001 of the Additional Munsiff's Court, Kollam is the appellant before me, challenging the final decree for partition passed on I.A.No.4748 of 2005 and confirmed by the learned II Additional District Judge, Kollam in A.S.No.325 of 2008.