SANKARANARAYANAN POTTI Vs. K SREEDEVI

JUDGEMENT

(1.) Leave granted.

(2.) I. A. No. 4, Application for substitution of the heirs of deceased original petitioner, is granted. We have heard learned senior counsel for the appellants, heirs of the original petitioner in the S. L. P. as well as learned senior counsel for the respondents finally.

(3.) A Bench of two Judges of this Court has referred the Special Leave Petition from which this appeal arises for decision of a larger Bench of three Judges by order dated 25th October, 1996 and that is how these proceedings have been placed before us for final disposal. The reference as aforesaid has been made presumably on the ground that there is an apparent conflict between two decisions rendered by two Judge Benches of this Court in the case of Mathevan Padmanabhan alias Ponnan (Dead) through LRs. v. Parme-shwaran Thampi, (1995) 1 Suppl. SCC 479 and in the case of Chettiam Veettil Ammad v. Taluk Land Board, AIR 1979 SC 1573.