P. SASIDHARAN Vs. RAJINA T.K.

JUDGEMENT

(1.) THIS is an appeal filed against the judgment of the Family Court, Thalasserry in OP No.664/2011. OP was filed by the appellant seeking a declaration that he is the exclusive owner of 7 cents of land and the building therein. He also sought prohibitory injunction against the respondent. By the impugned judgment, the Family Court dismissed the petition. It is aggrieved by the same, this appeal is filed.

(2.) WE heard the learned counsel for the appellant and also the learned counsel appearing for the respondent.

(3.) WE have considered the rival submissions made and have also gone through the judgment in its entirety. Having gone through the entire material, we confess our inability to accept the case of the appellant that the judgment is vitiated for any reason.