CHAKRAWARTHIGE PREETHI RUPA Vs. MALU

JUDGEMENT

(1.) The appellants are the defendants in a suit for partition. They are the widow and two daughters of the deceased Kottayil Devadasan. The plaintiff in the suit is the mother of the said Devadasan for partitioning the plaint schedule properties left behind him.

(2.) The Trial Court decreed the suit passing a Preliminary Decree declaring that the plaintiff and the defendants 1 to 3 are entitled to get ? share each in Plaint B Schedule Item No.1 to 4 properties with a reservation regarding the house and the appurtenant land in Plaint B Schedule Item No.1 property in favour of the first defendant subject to payment of owelty to be fixed in final decree proceedings.

(3.) Though the defendants filed an Appeal before the First Appellate Court, the same was dismissed, confirming the Preliminary Decree passed by the Trial Court.