LAWS(KER)-2015-1-278

ABRAHAM SALAMMA AND ORS. Vs. G. VISWANATHAN

Decided On January 30, 2015
Abraham Salamma And Ors. Appellant
V/S
G. Viswanathan Respondents

JUDGEMENT

(1.) THE plaintiffs in OS. No. 211 of 1992 on the file of the Court of Subordinate Judge, Kottarakkara are the appellants in this appeal. The sole defendant in the suit is the respondent.

(2.) OS . No. 211 of 1992 is a suit for recovery of possession and damages. The plaint schedule property is a property measuring 23 cents and a temporary cinema theatre. The suit property originally belonged to one Geevarghese Abraham. He transferred the suit property in favour of the plaintiffs as per two settlement deeds executed by him on 2.08.1982 and on 2.12.1986. While Geevarghese Abraham was holding the property, he leased out the same to one K.M. Cherian for the purpose of running a cinema theatre. On surrender of the property by the lessee, the property was leased out to the defendant for the very same purpose on 18.02.1982 for a period of two years and the lease was renewed from time to time till 1.01.1989. Geevarghese died on 08.05.2009 and on his death, the lease was terminated and the suit was filed seeking the aforesaid reliefs.

(3.) HEARD the learned counsel for the appellants and the learned counsel for the respondent.