SURESH Vs. RAVI

JUDGEMENT

(1.) The 6th defendant in O.S.No.12/2016, a suit for partition, has come up in this appeal challenging the concurrent findings rendered by the Munsiff's Court, Chengannur, as affirmed by the Sub Court, Chengannur, in A.S.No.8/2020, by judgment dtd. 15/9/2021.

(2.) The brief facts necessary for the disposal of the appeal are as follows:

(3.) Heard, Sri.P.Thomas Geeverghese - learned counsel appearing for the appellant and Sri.K.Rajesh Kannan - learned counsel appearing for the additional respondents 8 to 10.