KUZHICHAKANDATHIL PUTHIYAPURAYIL AYISHABI Vs. THALAYANTAKATH MOIDU AND ORS.

JUDGEMENT

(1.) Mat.Appeal No.437/11 is filed by the respondent/wife challenging judgment dated 7/4/2011 passed in OP No. 620/2008 and Mat.Appeal No.631/11 is filed by the petitioner/wife challenging judgment in OP No.100/2007.

(2.) Op No.100/2007 was dismissed and OP No.620/2008 was allowed by directing the respondent/wife to hand over the vacant possession of the petition-schedule property to the petitioner/husband within a period of three months from the date of judgment. It is challenging the common judgment passed in the original petitions, these appeals have been filed.

(3.) The short facts of the case are as under and the parties are described as shown in OP No.100/2007 unless otherwise stated:-