SHUKKOOR Vs. ASHARAF

JUDGEMENT

(1.) The challenge in this Original Petition is to an order dismissing an application filed by the plaintiffs under Order XI Rule 14 of CPC in O.S.No.61/2020 on the file of the Subordinate Judges' Court, Perumbavoor.

(2.) The suit was instituted for partition of the plaint schedule property. The plaintiffs claimed that the property originally belonged to one Sri.Mummy Anthruman, the father of plaintiff No.1. Respondent Nos. 1,3,7 and 8/ defendant Nos.1, 3, 7 and 8 are the great grandchildren of Sri.Mummy Anthruman.

(3.) Defendant Nos.3,7 and 8 pleaded in the written statement that Sri.Mummy Anthruman is their father.