GEORGE P.JOHN Vs. ALEX P.JOHN

JUDGEMENT

(1.) After suffering successive discomfiture from the Trial Court and the First Appellate Court, the appellant -- who is the defendant in OS No.368/2001 on the files of the Munsiff's Court, Pathanamthitta -- has filed this appeal.

(2.) The appellant and the respondent are siblings and the bone of contention between them are certain properties owned by their late father, Sri.P.G.John.

(3.) The appellant claims that the properties of late P.G.John had been gifted to him on 19.10.2000 and therefore, that he is its exclusive owner; while the respondent, who is the younger brother of the appellant, alleges that the said Gift Deed -- the original of which has been marked and placed on record as Ext.B2 -- is a void document, created exerting undue influence over late P.G.John; with an alternative plea that late P.G.John did not sign the said document but that it was created by forging his signature.