(1.) The four plaintiff is O.S.123/1990 on the file of the Sub Court, Tirur are the appellants in this appeal. The said suit was one for partition of three items of immovable properties with a house each in items 1 and 3.
(2.) The case of the plaintiffs can be summarized as follows:
(3.) Defendants 1 to 7 filed a joint written statement contending inter alia as follows: