BIJU RAMESH Vs. VIJAYAKUMAR

JUDGEMENT

(1.) The 2nd defendant and additional 3rd defendant (who are assignees from defendants 1 and 4 respectively) in O.S.No. l 14/1984 on the file of the Prl. Sub Court, Thiruvananthapuram, are the appellants in this appeal. The said suit was one for partition and separate possession of the plaintiff's one half share over the plaint A, B and C schedule properties. The plaint A schedule property is 20 cents of land with a building situated thereon called "Grace Lodge" comprised in Chengazhassery Village of Thiruvananthapuram District. The plaint B schedule property is 40 cents of land with a building thereon situated in Cheruvakkal Village of Thiruvananthapuram District. The plaint C schedule is a 1971 model Fiat motor car bearing registration No. KLV 5422.

(2.) The case of the plaintiff can be summarised as follows:

(3.) The suit was resisted by the 1st defendant contending inter alia as follows: