MOHAMED KASIM PILLAI Vs. VIJAYAKUMAR

JUDGEMENT

(1.) The defendants in O.S.No.56/2006 before the Sub Court, Neyyattinkara, are the appellants. They are husband and wife.

(2.) Granting all the reliefs sought by the plaintiffs, the court below decreed the suit ordering the appellants to reconvey the plaint schedule property and execute sale deed in favour of the plaintiffs on acceptance of loan amount of Rs.1,82,120/- with 10% interest. Title and possession of suit property were also declared in favour of plaintiffs as sought for. In addition to these two reliefs, the appellants were permanently prohibited from trespassing into the plaint schedule property and building therein. However, it was found that there was no need for setting aside Ext.A4 sale deed executed in the name of the appellants to be null and void.

(3.) Being aggrieved by the judgment and decree, the defendants have come up in appeal.