MARIAMMA JOSEPH Vs. ANITHA

JUDGEMENT

(1.) The petitioner is the plaintiff in OS No.369/2016 pending on the files of the Munsiff Court, Changanacherry. The suit is filed seeking permanent prohibitory injunction restraining the 3rd defendant from registering any deed in respect of the plaint schedule property at the instance of defendants 1 and 2 and also to restrain the 4th defendant from mutating the plaint schedule property in the name of defendants 1 and 2/respondents 1 and 2. The averments in the suit are to the following effect;

(2.) In their written statement the defendants stated that James and the first defendant were residing together and had entered into a marriage agreement on 30/10/1986 and the second defendant is the son born to James and the first defendant.

(3.) On the basis of the pleadings, the trial court framed the following issues;