JAYAKUMAR Vs. MADHAVAN GOURIKUTTY

JUDGEMENT

(1.) The concurrent decree in a suit for declaration that Exts.A1 to A3 documents are void, and for recovery of possession on the strength of title, is under challenge by the 17th defendant.

(2.) The plaint schedule property is 1' cents. It is the property that is described in C schedule item No.12 to Ext.A4 Partition Deed of the year 1950.

(3.) One Ayyappan Madhavan and his wife, Kochammini, had nine children. The plaintiffs (5 in number) and the 1st defendant are six among them. One of the sons, Viswanathan, died and his legal heirs are defendants 2 to 6. Defendants 7 to 10 are the legal heirs of another son, Sadasiva Panicker. Defendants 11 to 15 are the legal heirs of yet another son, Balasundaram. Defendants 16 and 17 are the assignees of the plaint schedule property from Sadasiva Panicker.