SANTHA Vs. RAGHAVENDRAN

JUDGEMENT

(1.) Additional Defendants 4 to 6 in a suit for partition, OS No.585/2007 on the files of the Additional Sub Court-II, Ernakulam, are in this second appeal against the decree of partition.

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

(3.) On 29/3/2016, this Court issued notice to the respondents on the substantial questions of law framed in the appeal, which read as under: