HARI G.NAIR Vs. SANTHA

JUDGEMENT

(1.) The decree in a suit for declaration that Ext.A6 and A8 sale deeds are null and void : For recovery of possession of plaint 'A' and B schedule properties, for partition of plaint 'C' and 'D' schedule properties and for prohibitory injunction against encumbering the properties was decreed by the trial court. The sixth defendant is in appeal.

(2.) An extent of 92 cents of property belonged to one Kannan Ayyappan. The parties to the suit except the sixth defendant-appellant herein, are the successors of Kannan Ayyappan being either grand children or great grand children. The sixth defendant - appellant is the assignee.

(3.) For an easy understanding of the relationship between the parties the genealogical tree is given hereunder :-