B. SHRINATH Vs. VIJAYAN

JUDGEMENT

(1.) The defendant Nos.1,3,4,5,6,7,8 and 9 in O.S.No.179 of 2011 on the files of the Sub Court, Kochi are the appellants before this Court.

(2.) The appellants assail the judgment and decree of the said Court, dated 17/12/2018, as per which, the partition sought for by the plaintiff, namely the 1st respondent herein, has been allowed in the following manner:-

(3.) According to the appellants, the impugned judgment and decree are wholly in error, since it has been issued on the basis of a compromise allegedly entered into between the plaintiff on the one side and some of the defendants on the other, but which has never been approved by any Court; and further that the Court below has erred in not appreciating the various documents on record, particularly with respect to the dialectical claims and interests the parties had impelled with respect to the plaint schedule properties.