SABANA Vs. A.T. SYED AND ANR.

JUDGEMENT

(1.) This appeal has been filed by the petitioner in O.P.No.549/2011 of the Family Court, Kozhikode. She challenges the judgment dated 17.1.2012 by which her suit seeking cancellation of sale deed has been dismissed by the Family Court.

(2.) The short facts are as under:

(3.) Before the Family Court she examined three witnesses as PW1 to PW3. Respondents examined two witnesses RW1 and RW2. The petitioner produced document as Ext.A1 and A2 series. On the side of the respondent Exts.B1 to B3 were marked. The Family Court dismissed the petition.