REGENT COMPUTRONICS PVT. LTD.

Chandanapurath Raghavan And Ors. Appellant

V/S

Raveendran And Ors. Respondents

Referred Judgements :-

PALAKKUNNATH ILLATH GOVINDAN NAMBUDIRI V. OTTATHAYIL MOIDIN [REFERRED TO]
SHIVARAM JOISHA V. NAGAPPAYA AND OTHERS [REFERRED TO]
CHUNCHUN JHA VS. EBADAT ALI [REFERRED TO]
SAPPANI MOHAMED MOHIDEEN VS. R V SETHUSUBRAMANIA PILLAI [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
RAVI BRAHMADATHAN NAMBOORIPAD VS. DEVASSY [REFERRED TO]
MUSLIM EDUCATIONAL SOCIETY VS. K A PARYARYI [REFERRED TO]
RAMAKKE VS. GOPI [REFERRED TO]
KILOTH CHOZHAN OYDAL KURUP VS. KIRATHWA ILLATH NARAYANAN NAMBUDRI [REFERRED TO]
ANNAKUTTY MOOTHAN S SONS MANIAPPA MOOTHAN VS. ULLATTIL GOPALAN NAYAR [REFERRED TO]
VISWAMBARAN VS. SANU [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the decree and judgment in O.S.No.108 of 1998 of the Munsiff's Court, Vadakara and in A.S.No.92 of 2000 of the Additional District Court, Vadakara, the legal heirs of the original plaintiff along with some other supporting defendants came up with this second appeal.

(2.) The original suit was filed for partition of the plaint schedule property having an extent of 1 acre 36.75 cents.

(3.) The claim of the plainti ff is that his predecessor-in-interest one Chappila obtained leasehold right over the property under Ext.A1 in the year 1927. He has got three daughters by name Chirutha, Matha and Kalyani and they were in possession and enjoyment of the property along with other legal heirs. The demand for partition was not fructified, which has necessitated institution of the suit for partition.

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CHANDANAPURATH RAGHAVAN AND ORS. Vs. RAVEENDRAN AND ORS.

Referred Judgements :-

JUDGEMENT

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