T KOLAPPAN Vs. MEENAKSHI

JUDGEMENT

(1.) DEFENDANTS 1 and 2 in O.S. No. 89 of 1964 on the file of District Munsif, Kuzhithuri are the appellants in the above two Second Appeals.

(2.) THE said suit was filed by one Marthanda Pillai. THE first defendant/appellant in S.A. No. 2143 of 1985 is the brother of the plaintiff while the second defendant/appellant in S.A. No. 1571 of 1985 is the son of one Ramachandra Pillai, another brother of the plaintiff. On the death of the plaintiff, the second defendant was added as the legal heir of the first plaintiff.

(3.) AN additional written statement was also tiled contending that the 22nd defendant was not wife of the first plaintiff and they never lived as husband and wife. The status of the second plaintiff and the 22nd defendant was disputed by the second defendant. In the written statement filed by the 22nd defendant it is contended that she was interested in items 4, 5 and 7.