JOY KURIAKOSE Vs. KURIAKKOSE

JUDGEMENT

(1.) The common judgment in O.S.Nos.5 of 2011, 6 of 2011 and 7 of 2011 on the file of the Court of the Subordinate Judge, Moovattupuzha, is under challenge in these appeals.

(2.) The plaintiff in O.S.No.5 of 2011 and the plaintiff in O.S.No.7 of 2011 are one and the same. Likewise, the defendant in O.S.No.5 of 2011 and the defendant in O.S.No.6 of 2011 are also one and the same. The defendant in O.S.No.7 of 2011 is the wife of the common defendant in the other suits.

(3.) All the suits were for partition of the one half right of the plaintiffs in the respective suits. The subject matter of O.S.No.5 of 2011 is 2.75 acres of rubber plantation covered by Ext.A1 document in the joint names of the plaintiff and the defendant. The subject matter of O.S.No.6 of 2011 is 7.31 acres of rubber plantation covered by Ext.A3 sale deed in the joint names of the plaintiff and defendant. Likewise, the subject matter of O.S.No.7 of 2011 is 3.20 acres of robber plantation covered by Ext.A2 sale deed in the joint names of the plaintiff and the defendant.