N VEEPATHUMMAL Vs. V SHERIF BEEVI

JUDGEMENT

(1.) LEGAL representatives of the plaintiff in O. S. No. 135 of 1976, on the file of Additional District Munsif s Court, Kuzhithurai, are the appellants.

(2.) THE suit was one for partition. THE following averments were made in the plaint: One Abdur Rahman had three children, viz. , defendants 1 and 2 the plaintiff. In the entire survey number, he had 1/12th share, and on his death, it devolved on the original plaintiff and defendants 1 and 2. THEre was a suit for partition in O. S. No. 310 of 1960, on the file of the District munsif's Court, kuzhithurai. That suit was filed by the other co-owners in the survey number with defendants 1 and 2 as legal representatives of Abdur Rahman. Defendants 1 and 2 herein were defendants 32 and 33 in that case.

(3.) THE legal representatives of the original plaintiff have filed this appeal.