PENNUTTY AMMA Vs. GOVINDAN NAIR

JUDGEMENT

(1.) This second appeal is by defendants 4, 5, 7, 9 and 12 in a suit for partition.

(2.) Mathu Amma was the mother, and Imbichi Kurup, Kutta Kurup and defendants 4 and 12 are her children. Plaintiffs 1 to 4 are the children through the first wife and defendants 2 and 3 through the 1st defendant of Imbichi Kurup. 14th defendant is the widow and defendants 15 to 18 the children of Kutta Kurup. Defendants 5 to 11 are the children of the 4th defendant, and 13th defendant the daughter of the 12th defendant. Defendant 19 is a brother of the 14th defendant.

(3.) The appellants-defendants contended the properties to belong to the tavazhi of Imbichi Kurup without any separate rights in him to devolve on his personal heirs.