(1.) Heard the learned counsel for the appellant and the respondent.
(2.) Appellant is aggrieved by the dismissal of a suit for specific performance, concurrently by the courts below, finding that the agreement to assign (Ext.A1) was not proved. Trial court, after considering Exts.A1 to A10 produced on the side of the appellant and Exts.B1 and B2 series produced on the side of the respondents and also Ext.X1, a document summoned from the Registrar's Office to show that Ext.A1 agreement was not signed by deceased Thankamani, entered a finding that Ext.A1 was not proved. Testimonies of PWs 1 to 3 and DWs 1 to 3 were also considered by the trial court. Aggrieved by the finding of trial court, the appellant went up in appeal before the lower appellate court. Lower appellate court, after considering the evidence, rendered the following findings: