KALYANI Vs. GOPALAN, S/O SANKARAN

JUDGEMENT

(1.) Challenging the concurrent findings entered by the Munsiff's Court, Pathanamthitta, in O.S.No.452 of 2005, followed by those of the District Court, Pathanamthitta in Appeal Suit No.78 of 2010, the plaintiff has come up with these second appeal.

(2.) The second appeal is admitted on the following questions of law:

(3.) The suit is one for partition and separate possession of the plaint schedule property having an extent of 6 cents in Sy.No.206/8-2-4 of the Pathanamthitta Village. The plaintiff is the sister of the 1 st defendant. They are the children of late Sankaran. Admittedly, the plaint schedule property was acquired by Sankaran through Exhibit-A1 gift deed. Sankaran died intestate as per the said property is concerned, on 14.08.1995.