INDIRA Vs. MOLY BABU

JUDGEMENT

(1.) DEFENDANTS 1 to 4 in O.S.No.1284 of 1997 of the II Additional Munsiff's Court, Thrissur are aggrieved by the decree in the suit and dismissal of the counter claim as per decree of the I Additional District Court in A.S.No.488 of 2003.

(2.) THE 1st respondent/plaintiff claimed that she got title and possession of the suit property - 6 = cents in survey No.491/9 as per Ext.A2, assignment deed No.697 of 1989 dated 09.03.1989 executed by the late Raman Nair, husband of the 1st appellant and father of appellants 2 to 4, and registered at SRO, Kuttanellur. The 1st respondent was staying at Madras. The appellants and respondents 2 and 3 constructed a boundary wall across the passage to the suit property and blocked entry from the PWD road to the said property. The appellants and respondents 2 and 3 attempted to trespass into the suit property. Hence the suit.

(3.) THE 1st respondent resisted the counter claim contending inter alia that the claim is barred by limitation. She denied the allegation of coercion in getting Ext.A2 executed.