P C MOOSSAKUTTY Vs. C A JAMEELA

JUDGEMENT

(1.) Both these appeals arise out of a common order dated 29/9/2009 in OP Nos.299/2008 and 209/2009 of the Family Court, Malappuram. The appellant is the husband and the 1st respondent is the wife.

(2.) Op No.299/08 has been filed by the appellant seeking for a declaration that the petition schedule property covered by registered sale deed no.4072/2000 of SRO, Manjeri is being held by his wife only as a trustee. He also sought for an injunction restraining her from alienating the property. The 2nd respondent in the Original Petition, Sri.Aboobacker was since impleaded as he purchased the property from the appellant's wife as per document No.8353/2008 of SRO, Manjeri. The OP was amended and he sought for a declaration that the said document is null and void. OP No.209/2009 has been filed by the wife, who is the 1st respondent herein, seeking for a declaration that the sale deed executed by her husband in favour of Ramla, the 2nd respondent as per registered sale deed no.7851/2008 of SRO, Manjeri is null and void. Both these cases relate to the very same property.

(3.) The appellant and 1st respondent admit that they got married on 22/5/1995 and a daughter was born in the wedlock.