JOSEKUTTY Vs. TOM SOJAN

JUDGEMENT

(1.) The suit for cancellation of Exts.A7 to A9 Gift Deeds was dismissed by the trial court. The second plaintiff is in appeal.

(2.) The first plaintiff is the mother of the second plaintiff. The first defendant is another son of the first plaintiff. The second defendant is the wife of the first defendant. The third defendant is the daughter of defendants 1 and 2.

(3.) The plaint consists of three items of properties as described in plaint schedule item Nos.1 to 3. Plaint schedule item No.1 is an extent of 38.60 Ares with a residential building thereon. Plaint schedule item No.2 property is 7.65 Ares and plaint schedule item No.3 property is 26.80 Ares with improvements thereon.