JAMEELA P.S Vs. MUHAMMED SHERIF

JUDGEMENT

(1.) The appellant in Mat.Appeal No.208/2017 is the respondent in OP No.83/2007 of the Family Court, Thodupuzha. The respondents in this appeal are the legal representatives of late Sri.Muhammad Basheer, the late husband of the appellant.

(2.) Late Sri.Muhammad Basheer had filed the above original petition seeking to declare him as the owner in possession of petition 'A' schedule property and the residential building therein; that he is the owner of petition 'B' schedule movable articles, to restrain the appellant from removing 'B' schedule movable articles from 'A' schedule property and for other consequential reliefs.

(3.) The Family Court by its judgment and decree dated 29.5.2010 had partly allowed the original petition by declaring that late Sri.Muhammad Basheer was the owner in possession of petition 'A' schedule property and the residential building and also restrained the appellant from creating any document touching the property. The relief in respect of petition 'B' schedule movable articles was rejected.