LEELA Vs. VASU

JUDGEMENT

(1.) The suit for partition was dismissed by the trial court. The plaintiffs are in appeal.

(2.) Plaintiffs 1 to 3 and the 1st defendant are the children of late Velayudhan. The 1st plaintiff died pending the suit and her legal heirs were impleaded as additional plaintiffs 4 to 6.

(3.) The plaint schedule property admittedly belonged to one Kakoo, who is the grandfather of the original plaintiffs and the 1st defendant. His only son is Velayudhan, the predecessor of the parties.