K P DAMODARA PILLAI Vs. K P GIRIJA

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants, supporting respondents and the contesting respondents.

(2.) This appeal is filed by the defendants 16, 19 to 21 in O.S.No.386 of 1989 before the Court of Subordinate Judge, Kozhikode. The suit was filed by the 10th respondent herein. Later, she withdrew from the suit and therefore the 7th defendant was transposed as the plaintiff.

(3.) Averments in the plaint, in brief, are as follows : Krishna Pillai is the predecessor-in-interest of the parties herein. He had two wives. Through the first wife, Thankammal, he had four issues. They are the defendants 15 to 18. Later, 15th defendant Narayana Pillai died and his wife and children are defendants 19 to 21. Through the second wife, Krishna Pillai had nine children. Some of his children died and their legal representatives have been impleaded.