MARIYAM Vs. FR. JOSEPH MATTAM

JUDGEMENT

(1.) This appeal is at the instance of the plaintiff in O.S.No.213/2019 on the files of Munsiff Court, Pala. The respondents are the defendants in the suit.

(2.) Heard the learned counsel for the appellant/plaintiff on admission. I shall refer the parties as plaintiff and defendants.

(3.) The plaintiff filed the suit contending that the parties are Christians and are governed by the Indian Succession Act, 1925. According to the plaintiff, plaint A and B schedule properties belonged to the father of the plaintiff by name Chacko, S/o. Mattathilaya Valiyaparambil Chacko. It is the further contention that Chacko obtained absolute ownership over the property covered by partition deed No.339/1100 and sale deed No.3482/1103 of Meenachil SRO. The contention of the plaintiff further is that Chacko died intestate and his mother also died. Therefore, the plaintiff, who is governed by the Indian Succession Act, is entitled for 1/5 th share over the plaint schedule property.