THAZHATHETHIL VELAYUDHAN Vs. PREMA

JUDGEMENT

(1.) RESPONDENTS 3, 4 and 6 to 12 in a final decree petition are the appellants. The preliminary decree directed division of the plaint schedule property into 1540 equal shares out of which plaintiff was allotted 77 shares. Defendants 1 to 11 were entitled to get 462 shares. The 7th defendant was also entitled to get 472 shares. Defendants 13 to 19 were entitled to get 462 shares. 20th defendant was to be allotted 77 shares.

(2.) THE final decree application was filed by the 17th defendant for and on behalf of defendants 13,15 and 18 and 19.

(3.) WHILE directing allotment of the plots the court below also considered the valuation of the respective plots and worked out the amount payable by each of the sharers to the other sharers for equalisation of the shares. The amount so payable as owelty was made a charge on the respective shares allotted to the parties.