KANHIRAKOTTIL MANI, DIED D/O. IMBICHIKANDAN, RESIDING AT THAZHEKKODE AMSOM, KATCHERI DESOM, KOZHIKODE TALUK, KOZHIKODE DISTRICT Vs. MADHAVI (DIED) WIDOW OF ARUMUGHAN, CHAYAMPURATH HOUSE, P.O. MUKKOM, KOZHIKODE DISTRICT

JUDGEMENT

(1.) The substantial questions of law raised in this appeal are the following:

(2.) Original appellant was the 2nd plaintiff in O.S. No.18 of 1981 before the Sub Court, Kozhikode. The suit is one for partition of the plaint schedule property. Sole appellant died pending this appeal and therefore, the appellants 2 to 8 are impleaded as the legal representatives.

(3.) The suit was filed by two female children of deceased Kuttikkattil Imbichikandan and deceased Mundichi. They had another daughter by name Unniperi. She died long before the suit. Their only son Arumughan was the defendant in the suit.