DAVIS RAPHEL Vs. HENDRY THOMAS

JUDGEMENT

(1.) This Regular Second Appeal has been filed by the defendant in the civil suit challenging the judgment and decree dated 22.2.2019 in A.S.No.58/2016 of the Sub Court, Payyannur (hereinafter referred to as 'the first appellate court') by which judgment, the first appeal of the defendant was dismissed by the first appellate court confirming the judgment and decree dated 30.09.2016 in O.S.No.33/2012 of the Munsiff's Court, Taliparamba (hereinafter referred to as 'the trial court').

(2.) For brevity, the parties shall be referred to as referred in the original suit. Brief facts of the case giving rise to this appeal are as follows:-

(3.) The plaintiff claimed to have obtained the property by virtue of the gift deed stated above. According to him, he has constructed a concrete house spending his own funds and he is residing therein with his family.