NAMBIATH KARTHIYANI Vs. NEDUMPULLIKKUDI LALITHA

JUDGEMENT

(1.) The preliminary decree in a suit for partition is under challenge by defendants 1 and 2.

(2.) The plaintiffs are the sisters of defendants 2 and 3. The first defendant is their mother. She died pending the appeal.

(3.) The plaint schedule property belonged to Velayudhan, the predecessor-in-interest of the plaintiffs and the defendants - husband of the first defendant and father of plaintiffs and defendants 2 and 3. Plaintiffs are the daughters and defendants 2 and 3 are the sons.