T.K. RAJASEKHARAN, S/O. KRISHNAN Vs. AMMUKKUTTY AMMA, KRISHNA VILASOM BUNGLOW CHEMBU PARAMBU, VALIYARA, VELLANADU VILLAGE NEDUMANGAD TALUK, THIRUVANANTHAPURAM (DIED) AND OTHERS

JUDGEMENT

(1.) Since these appeals have arisen out of a common judgment dated 16/03/2010, they are heard and decided together.

(2.) Mat. Appeal No.594/2010 is filed against O.S.N.131/2005 in which the defendant is the appellant. Mat.Appeal No.596/2010 has been filed by the 1st respondent in O.P.No.1159/2006. The appellant in both these cases is Sri.T.K.Rajasekharan who was the husband of Smt.Remani Devi, the 2nd respondent in Mat.Appeal No.594/2010 and 1st respondent in Mat.Appeal No.596/2010.

(3.) The short facts arising in these two cases are as under and the parties are referred to as shown in Mat.A.No.594/2010 unless otherwise stated.