MARIYAM AND OTHER Vs. ACHAMMA AND OTHERS

JUDGEMENT

(1.) Appellants are the plaintiffs in OS No. 47 of 2009 on the file of the Court of Munsiff, Kolenchery. The suit is one for partition .

(2.) Brief facts:-

(3.) The defendants resisted the suit contending that the plaintiffs have no right to file a suit on behalf of the mentally ill person. It is the contention that Isahac and Sara, predecessors in title of the plaintiff were also mentally ill persons. The plaintiff's claim is without any daises.