- (1.) This is an appeal by certificate from the judgement dated 17th July, 1969 of the High Court of Kerala.
(2.) The question in this appeal is whether defendants Nos.1 and 4 are entitled to share in the property allotted to defendant No. 3 in a partition decree. Defendant No.4 is the appellant.
(3.) This appeal arises out of a suit instituted on 19th November, 1957 for partition of properties. Properties mentioned in Schedules A and B to the plaint belonged to the mother of defendant No. 3. Properties mentioned in Schedule C to the plaint were joint properties of the father and the mother of defendant No.3;