RAMACHANDRAN Vs. NANDAKUMARAN

JUDGEMENT

(1.) Heard the learned counsel for the appellant and learned Senior Counsel appearing for the respondents.

(2.) This appeal is directed against the judgment and decree passed by the learned District Judge, Thrissur, in A.S.No.229 of 2008. That appeal was filed against the judgment and decree in O.S.No.422 of 2000 on the file of the Court of Munsiff, Wadakkanachery. Suit is one for partition.

(3.) Plaint case, in brief, are as follows: