CHANDRIKA Vs. VINOD

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the contesting respondents.

(2.) Appellant is aggrieved by the dismissal of O.S.No.2 of 2016 on the file of the Court of Additional Sub Judge, Irinjalakkuda, a suit for partition and permanent prohibitory injunction.

(3.) Case of the appellant in short is as follows: