CHANDRIKA, PURAMUTTATH, NAKKALICKAL PO Vs. NARAYANIAMMA CHELLAMMA

JUDGEMENT

(1.) THE defendants in a suit for recovery of possession on the strength of title over plaint item No.2 and consequential injunction, who suffered a decree at the hands of the trial court which was confirmed in appeal are the appellants.

(2.) THE facts necessary for the disposal of this appeal are as follows:

(3.) THE suit was resisted by the defendants pointing out that item No.2 property shown in the plaint was gifted to her brother Raman Pillai by gift deed No.167/78 and by subsequent assignment deed etc., ultimately the property came into the possession of the defendants. It was contended that the plaintiff had no manner of right over item No.2. They also contended that if at all the plaintiff had any manner of right, the same has been lost by adverse possession and limitation.