K LAXMANAN Vs. KKAYIL PADMINI

JUDGEMENT

(1.) Leave granted.

(2.) The Deed of Will and Gift are the bone of contention between the parties in this appeal. Predecessor-in-interest of the plaintiff and the fifth defendant is one Shri Chathu who had three daughters and a son. He died in the year 1975 leaving behind him the aforesaid son and three daughters and a number of properties.

(3.) The present appellant was the contesting defendant being the fifth defendant and is son of Chathu. The respondent No. 1 herein is one of the daughters of Chathu and was the plaintiff in the suit. The suit was filed by her after demise of Chathu contending inter alia that the property left behind by Chathu devolved upon the plaintiff and the defendants equally and therefore they are entitled to one fourth share each. In the plaint, suit property was mentioned as item Nos. 1 to 12. Subsequently, plaintiff also incorporated Item Nos. 1-3 and 14 in the plaint for division.