ARTHUR ZACHARIA Vs. P. M. MARY

JUDGEMENT

(1.) This appeal arises from the order dated 10.09.2015 passed by the Family Court, Thodupuzha in O.P.No.320 of 2014. The petitioner who lost his case in the Court below is the appellant.

(2.) The appellant/petitioner instituted the original petition for a declaration that he has exclusive right over 'A' schedule property and for other ancillary reliefs.

(3.) The facts giving rise to this appeal are as follows:-