A M PADMINI AMMA Vs. VIJAYALAKSHMI AMMA

JUDGEMENT

(1.) This Appeal Suit arises from the judgment and decree dated 21-12-1991 in O.S. No. 92/1988 on the file of the Sub Court, Thalassery. Defendants Nos. 12 an 24 are the appellants herein. The plaintiffs and defendant No. 3 have jointly preferred the memorandum of cross-objection challenging the finding of the court below in regard to item No. 6 of the plaint schedule property. The parties herein are referred to hereafter as plaintiffs and defendants.

(2.) O.S. No. 92/1988 is a suit for partition praying to pass a preliminary decree for partition of item Nos. 1 and 2 in the plaint schedule properties into 25 shares, to allot 18 shares to the plaintiffs and for partition of item Nos. 3 to 6 in the plaint schedule properties into 23 shares and to allot 18 such shares to the plaintiffs with the past and future profits and for such other consequential reliefs.

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