KARTHY Vs. PARUKUTTY

JUDGEMENT

(1.) This revision is preferred by the plaintiff in O. S.64 of 1985 of the Munsiff's Court, Kozhikode-II. The order in I.A. 5913 of 1988 in the above suit is impugned herein.

(2.) The question that falls for consideration is whether the filing of an appeal by one of the parties and disposal thereof will detrimentally affect the right of another party to get a review of the judgment under O.47 R.1 of the Code of Civil Procedure

(3.) The basic facts concerned may be stated here: The revision petitioner filed O.S. 64 of 1985 seeking partition with regard to the assets left behind by her paternal grand mother Ichira who died in the year 1956. The parties are governed by the Hindu Mithakshara Law and the question of date of death of Ichira assumed importance.