- (1.) Leave granted.
(2.) We have heard the counsel on both the sides. One Ithara and his wife Annam had 7 acres and odd land. During their lifetime, Sosa, daughter of Mathew and her husband Varghese, the respondents herein, were looking after the old people. They executed a deed dated 5/3/1966, Ex. A-2. Thereunder they have given in consideration of the affection and the faithful service rendered by them, 70 cents of land absolutely to Sosa. For the rest of the lands, it was recited thus: "We reserve our right during our lifetime to live according to our wishes in the building described along with you and if need be we have full rights and liberty to appropriate the entire income and profits from the properties except those set apart in the name of the second named amongst you. In the event during our lifetime it becomes necessary to mortgage or alienate the schedule property the same should be effected by you jointly with us and with the consent of all of us. "
(3.) We are not concerned with rest of the terms of the document. During the lifetime of the old people, they cancelled this document under Ex. A-3, dated 11/3/1968. The respondents challenged the same. In the trial court they succeeded, but on appeal it was reversed. The High court confirmed the same. The High court construed that the document is a gift deed and that therefore, the donors, having divested their title to the properties had no right to cancel the same subsequently.;