GOURIKUMAR Vs. RAMANUNNI

JUDGEMENT

(1.) The preliminary decree for partition, insofar as it negatived the claims of the plaintiffs, is under challenge by them.

(2.) The plaintiffs and the 1st defendant are the children of one Kumaran Nair. He died on 26/7/2007. His wife pre-deceased him. The plaint 'B' schedule consists of four items of immovable properties. The plaint 'C' schedule is gold ornaments. The plaint 'D' schedule is described as medals, mementos, gold coins, etc. Plaint 'E' schedule is fixed deposits. The plaint 'F' schedule is an autorickshaw.

(3.) According to the plaintiffs, plaint 'B' to 'F' schedule items belonged to their father-Kumaran Nair. On his death, the properties devolved on the plaintiffs and the 1st defendant. Accordingly, the claim is for partition of their 7/8 shares.