M JAYACHANDRAN, S/O NARAYANI AMMA Vs. MANNATHUR BHASKARAN NAIR, S/O KALYANI; MANNATHUR NARAYANAN NIAR; MANNATHOOR MEENAKSHMI AMMA; M RAVEENDRAN, S/O NARAYANI AMMA; M SURESH BABU, S/O NARAYANI AMMA

JUDGEMENT

(1.) The Appeal is filed by the appellant/petitioner against the order dated 13.2.2007 in F.D.I.A.No.6675 of 2000 in O.S.No.310 of 1998, on the file of the Court of the Subordinate Judge of Kozhikode. The appellant filed the suit for partition of three items of immovable properties. A preliminary decree was passed on 20.1.2000. The appellant filed F.D.I.A.No.6675 of 2000 for passing the final decree.

(2.) As per the preliminary decree, three items of immovable properties are to be partitioned. Two of the items are situated in Chavakkad, while the other item is situated in Kozhikode. As per the preliminary decree, the plaintiff is entitled to 1/20 share, defendants 1 to 4 are entitled to 4/20 shares each and defendants 5, 6 and 7 are entitled to 1/20 share each.

(3.) In the final decree proceedings, a Commissioner was appointed as per the order dated 27.10.2001. The Commissioner could not complete the work due to the non co-operation of some of the sharers.