THANKAMMAL KALEEKKATHARAYIL VEEDU PATHIYOORKALA MURI PATHIYOOR VILLAGE Vs. PARVATHI AMMAL SUNIL BHAVANAM PANAYIL MURI PALAMEL VILLAGE

JUDGEMENT

(1.) PLAINTIFF in O.S.No.100 of 2001 of the Court of learned Munsiff, Kayamkulam is the appellant, challenging concurrent finding entered by the trial and first appellate courts.

(2.) APPELLANT/plaintiff alleged that the suit property belonged to her husband - Kesavan Achary and one Sankaran Achary as per Ext.A1, assignment deed dated 25.03.1961 and that after the death of said Kesavan Achary and Sankarana Achary, she is in possession and enjoyment of the entire property. She wanted respondents to be restrained from trespassing into or creating documents concerning the suit property.

(3.) IT is contended in this appeal that finding of the courts below is erroneous. Learned counsel argued that perverse appreciation of evidence would amount to substantial questions of law.