MR.SILVA Vs. FRANCIS

JUDGEMENT

(1.) Instant writ appeal is filed against judgment dated 13.09.2018 in W.P.(C) No.13781 of 2018. Relevant portion of the said judgment is reproduced hereunder:

(2.) Short facts leading to the appeal are that, writ petitioners/ respondents 1 and 2 herein are husband and wife respectively. 3 rd Respondent No.2 is the daughter of the respondent and granddaughter of appellant No.1. Appellants are spouses and they have three children, who are respondent Nos.3, 4 and 6. Respondent No.5 is the husband of respondent No.4 and respondent No.7 is the husband of respondent No.6.

(3.) Appellant No.1 executed a Sale Deed No.896/2004 dated 07.05.2004 (Ext-P2) conveying landed property, including a residential building, in favour of his daughter, respondent No.4. Later, the 4 th respondent conveyed the property in favour of respondent No.3 as per Settlement deed No.1189/11 of SRO, Kadakkavoor. Thereafter, the 3 rd respondent executed Ext.P1 settlement deed dated 18.08.2017 in favour of the writ petitioners.