ITTIRARICHAN NAIR Vs. PARUKUTTY AMMA

JUDGEMENT

(1.) FIRST defendant in O.S.No.123 of 1977 on the file of the Court of Munsiff,Alathur is the appellant in this Second Appeal.

(2.) 7th respondent herein filed the above suit for partition and separatepossession of 3 out of 30 shares in the plaint schedule property together withdamages and value of improvements.

(3.) 1st defendant in his written statement contended that the house in theproperties was constructed by selling trees in the properties and utilising theamount received as sale consideration and by using the timber of demolished thavazhi house.