C. ABDULLA Vs. C. P. JAMEELA

JUDGEMENT

(1.) All the three proceedings are by the first defendant in a suit for partition. AS 7/1999 is challenging the preliminary decree in a suit for partition. The C.M.A. and C.R.P. arise from the order refusing to condone the delay and to restore a suit for partition filed by the first defendant as petitioner, with regard to various items of properties.

(2.) The plaintiff had a sister named Beepathumma. The first defendant is the husband of Beepathumma. They had no issues. The first defendant contracted a second marriage in which there are two children.

(3.) The properties sought to be partitioned are described in plaint item Nos.1 to 5. The details with regard to each item viz. the title deed and the persons in whose name the documents stand are given hereunder in a table form for easy understanding :-