NADUVATHEYATH SULOCHANA Vs. SYNDICATE BANK BRANCH MANAGER, THALASSERY

JUDGEMENT

(1.) This Regular Second Appeal arises from the judgment and decree dtd. 22/1/2001 in O.S.No.163/1998 passed by the Munsiff's Court, Kuthuparamba. The plaintiff is the appellant.

(2.) Material facts relevant for the adjudication of this appeal are as follows:-

(3.) The Trial Court dismissed the suit holding that Exhibit A1 sale deed is a sham document.