BANUMATHY Vs. R.LAKSHMI KUTTY

JUDGEMENT

(1.) The unsuccessful defendants 7 and 9 are the appellants herein.

(2.) The 1st respondent, his deceased mother-R.Lakshmi Kutty and respondents 2 and 3 have filed a suit for partition against the appellants and other respondents. Pending suit, R.Lakshmi Kutty died and the respondents 1 to 3 were recorded as her legal representatives. The suit was decreed by the Trial Court by granting 10/36 share in favour of the 1 st respondent/2nd plaintiff, 1/36 share in favour of 3rd respondent. The suit was dismissed in respect of 2nd respondent. Aggrieved by the said judgment and decree, the appellants have come before this Court.

(3.) For the sake of convenience, the parties are referred to as per their rank in the suit.