K. CHERUNNI Vs. K. NALINI

JUDGEMENT

(1.) This appeal is filed by the petitioner in O.P. No. 600 of 2008 challenging the order dated 24.09.2009 of the Family Court, Kozhikode.

(2.) The petitioner and the 1st respondent got married and they had two daughters in the wedlock. They started living separately since 1996.

(3.) The petition schedule property was obtained by the petitioner as his share by way of a registered partition deed No. 759 of 1984. He constructed a house in the property. When the respondents objected to the petitioner enjoying the property, he filed O.P. No. 29 of 1999 before the Family Court and sought for an injunction to restrain the respondents from interfering with the possession and enjoyment. The said original petition came to be dismissed.