JANAKI Vs. AYYAPPAN AND ORS

JUDGEMENT

(1.) This appeal arises from the judgment and decree of Learned Sub Judge, Tirur in O.S. No. 132 of 1992.

(2.) That is a suit filed by the appellant for cancellation of decree in O.S. No.24 of 1981 of the Sub Court, Tirur and for partition of the suit property. Learned Sub Judge dismissed the suit. Hence the appeal.

(3.) The point for decision is whether the Trial Court was right in holding that plea of fraud made by the appellant/plaintiff is not established