MARIKKILAM ABOOBACKER Vs. K ALIKOYA

JUDGEMENT

(1.) The Plaintiff in a suit for declaration is the Appellant. He claimed that he is the son of Thrinikad Mohammed, who along with his siblings Thrinikad Aboobacker, Saina, Aysha were Kudians of Palakappad Tarwad, and were in possession of the plaint schedule properties and had made improvements thereon. He alleged that the predecessors of those persons were also in possession and were acting as Kudians. The Plaintiff stands to assert that his father demanded execution of an agreement separating the Kudians' rights and Jenmis' rights. However, it was not done and subsequently Palakappad Tarwad became extinct. With all these pleadings, the Plaintiff prayed for a declaration that the suit properties are in possession and enjoyment of his father and his siblings as Kudians of Palakappad Tarwad, and therefore he continues in possession on the strength of such prior possession of his father.

(2.) The Defendants contested the suit relying on Exts.B1 to B3. The court below found that there were no oral or documentary evidence in support of the Plaintiff's claim for possession. The court below was not prepared to act solely on the testimony of the Plaintiff as P.W.1. Obviously, that was an interested version. In contra, the court below considered Ext.B1 relied on by the Defendants. We do not find any legal or factual infirmities to disturb the finding of the court below that the Plaintiff has failed to prove possession as alleged by him.