ABDULLA Vs. P H ABOOBACKER

JUDGEMENT

(1.) THE plaintiff in O.S. 346 of 1993 before the Munsiff's Court, Vadakkacherry, who was non-suited by both the courts below is the appellant.

(2.) THE short case put forward by the plaintiff was that the plaint schedule property was acquired in the name of the second defendant utilizing the funds of the plaintiff and the first defendant. THEre was a mutual agreement between the parties that the properties will not be sold without the consent of the plaintiff. Contrary to the understanding, the defendant tried to sell the property. That resulted in the suit.

(3.) NOTICE is seen issued on the following questions of law: