- (1.) "A million spermatozoa All of them alive : Out of their cataclysm but one poor Noah Dare hope to survive. And among that billion minus one Might have chanced to be Shakespeare, another Newton, a new Donne But the one was me" So said Aldous Huxley, perhaps, in desperation and despondency. And. that is how a person would feel on being bastardized by a Court verdict, disentitling him from inheriting the properties left by his father. This is the theme of the present judgment which we are required to write in view of the following facts :
(2.) Parayankandiyil Kanhirakunnath Kurnugodan Raman Nari was the proud father of 14 children from two wives, the first being Ammu Amma, who is the mother of the respondents 1 to 9, and the second being a lady of equally long name, namely, Smt. Parayankandiyal Eravath Kanapravan Kailliani Amma (appellant No. 1), who is the mother of appellants 2 to 6. He had a flair for two; two wives, two sets of children, two sets of properties, in two different States. P. K. K. Raman Nair died on 9th January, 1975, and since he left behind considerable movable and immovable properties in the States of Kerala and Tamil Nadu, litigation was the usual and destined claimity to befall the children for settling the question on inheritance.
(3.) The litigation stared with the filing of O. S. No. 38 of 1976 and O. S. No. 39 of 1976 in the Court of Subordinate Judge at Badagara, Kerala, by the respondents for a decree for possession over certain properties, which allegedly were in the possession of the appellants, and for half share by partition in the tenancy land held in common by late P. K. K. Raman Nair with his second wife, namely, appellant No. 1. The appellants did not lag behind and they filed a suit (O. S. No. 99 of 1977) for partition of the properties of late P. K. K. Raman Nair, which were said to be in the possession of the respondents.;