JOY Vs. MARY

JUDGEMENT

(1.) This appeal arises from the judgment dtd. 29/5/2020 passed by the Additional District Court, North Paravur, in A.S.No.166 of 2002. The defendant is the appellant.

(2.) The plaintiff and defendant are the children of Kunjuvareeth. Kunjuvareeth has another daughter named Annies. The plaint schedule property belonged to Kunjuvareed, who died intestate in 1984.

(3.) The plaintiff instituted a suit for partition as O.S.No.707/1994 before the Principal Subordinate Judge's Court, North Paravur, seeking partition of the plaint schedule property.