JAMALUDEEN Vs. ASUMA BEEVI @ SHAJAHAN BEEVI

JUDGEMENT

(1.) This appeal is filed by the respondents in OP No.1297/2005 of the Family Court, Nedumangad.

(2.) The Original Petition has been filed by the respondent herein seeking a declaration that the plaint A and B schedule property absolutely belongs to her and also for a declaration that sale deeds executed by her husband as document Nos.2997/97 and 1590/97 are null and void.

(3.) The short facts of the case are as under and the parties are described as shown in the Original Petition unless otherwise stated.