REMANI Vs. MAJEDA

JUDGEMENT

(1.) This appeal is filed by the 2nd respondent in OP.No.983 of 2013 of the Family Court, Attingal. The Original Petition has been filed by the 1st respondent herein, interalia seeking for a declaration that she is the owner of petition schedule property as per settlement deed No.1134 of 2009 of the Attingal SRO. She also sought for permanent prohibitory injunction to restrain the respondents from disturbing her possession in the property and to restrain them from evicting her from the said property and further to restrain the respondents from trespassing into the petition schedule property. She further sought for a declaration that sale deed No.1036 of 2010 of Attingal SRO, executed by the 1st respondent herein in favour of the appellant is null and void.

(2.) The short facts of the case would disclose as under;

(3.) Evidence in the case consisted of oral testimony of the petitioner as PW1 and three witnesses were examined as PW2 to PW4. The 2 nd respondent was examined as CPW1 and the broker was examined as CPW2. Exts. A1 to A10, B1 to B26, Exts.X1 series, C1 and C2 were the documents relied upon by either side.