P E K KALLIANI Vs. K DEVI

JUDGEMENT

(1.) These appeals arise out of three connected suits O.S. Nos. 38/1976, 99/1977 and 39/1976 tried together by the lower court.

(2.) All the three suits relate to the assets left behind by Parayankandiyil Kanhirakunnath Kurungodan Raman Nair. He died on 9-1-1975. O.S. 38/1976 is by the children of Raman Nair in his first wife Ammu Amma. The defendants in that suit are the second wife and children of Raman Nair. The plaintiffs in O.S. 38/1976 seek recovery of possession of five items of properties on the strength of the plaintiff's title. Recovery is sought from the second wife and children of Raman Nair.

(3.) O.S. 99/1977 is by the second wife and children against the children of Raman Nair in his first wife for partition of the A, B and C schedule properties mentioned in the plaint. The A schedule properties are the assets left behind by Raman Nair in Kerala. The B schedule properties are his assets in Tamil Nadu and the C schedule properties are the movables in the B schedule items. O.S. 39/1976 is by the children of Raman Nair in his first wife for partition of one item of property that was held in tenancy in common by Raman Nair and his second wife. The plaintiffs in O.S. 39/1976 claim partition of a half share as belonging to Raman Nair and seek separate allotment of the same.