EDAYATH MOIDU Vs. PUTHANPURAYIL MEETHALE AMSOM PARAMBIL KUNHAVULLA

JUDGEMENT

(1.) THIS second appeal arises from a suit for recovery of possession on the strength of title.

(2.) THE suit property belonged to Ummatha, a mohamedan female. The defendant is her direct brother and the plaintiff is her half brother. She has certain other direct siblings also, going by the evidence in this case.

(3.) FOLLOWING her demise unmarried, issueless and intestate, in 1988, the suit was filed, initially for injunction on the cause of action of an alleged attempt to trespass. Later, it was amended to be one for recovery of possession on the strength of title.