KAKKOVIL MULIYARAKKAL KRISHNAN CHILDREN Vs. KAKKOVIL MULIYARAKKAL VILASINI

JUDGEMENT

(1.) The appellants in this Regular Second Appeal filed under Sec. 100 r/w Order XLII of the Civil Procedure Code, 1908 (hereinafter referred to as 'CPC' for short) are the plaintiffs in O.S.No.142/2006 on the files of the Munsiff's Court, Parappanangadi. They assail the preliminary decree and judgment of partition dtd. 30/9/2009 passed by the Munsiff Court in the above suit and the decree and judgment in AS No.129/2009 dtd. 21/10/2017 passed by the Additional District Court, Tirur, confirming the decree and judgment of the trial court. The respondents herein are the defendants in the above suit.

(2.) Heard the learned counsel appearing for the appellants as well as the learned senior counsel appearing for respondents 1 and 2, who are the defendants in the above suit.

(3.) I shall refer the parties in this Regular Second Appeal as 'plaintiffs' and 'defendants' for convenience.