KUTTAN Vs. ITHAC

JUDGEMENT

(1.)

(2.) THE suit was for redemption of the plaint schedule properties held by the 1st defendant under Ext. A counter kanapattom deed. THE 1st defendant contended that the properties are irredeemable. THE courts below repelled this contention and allowed the suit.

(3.) THE relevant provision of sub-s. (1) of S. 3 runs thus: "jenmom lands" means land other than pandaravakai, Sree Pandaravakai, Kandukrishi or Sirkar Devaswom land, recognised as such in the Sirkar Accounts which is either entirely exempt from government tax, or if assessed to public revenue, is subject to Rajabhogam only, and the occupancy right in which is created for a money consideration (Kanom) and is also subject to the payment of michavaram or customary dues and the payment of renewal fees. . . . "