SUKUMARA KURUP Vs. VELAYUDHAN PILLAI

JUDGEMENT

(1.) THE plaintiffs in O.S.No.19 of 1956 of the court of the subordinate Judge of Ottapalam are the appellants before us.They and defendants 3 and 4 are the members of a Nair tarwad.The 3 rd defendant is the mother of the 4 th defendant and of plaintiffs 1 to 7.Plaintiffs 8 to 12 are the children of the 3 rd plaintiff and plaintiffs 13 to 20 are the children of the 4 th plaintiff.The suit which has been dismissed with costs was for the recovery,with mesne profits,of the two items of property specified in the schedule to the plaint.

(2.) THOSE items were the subject of a demise in favour of the 1 st defendant under Ext.A1,a lease deed executed by the 3 rd defendant to the 1 st defendant on 3 -3 -1947.The rights of the 1 st defendant have been assigned to the 2 nd defendant.

(3.) THE relevant passages in Ext.A1 read as follows: Em} vivric/ 4'giemH 'pkarM niN]6u eekvwM t9tay taeS p7ikyiel !_aM n ((THELAW))RuM 29umut} ekal|EtaRuM #)k.vItM pa7M ni¸yic/ yaetaru 'xvYavkawvuM kUfaet 2tina} niN]6u eekvwM t9tayi @!_aM n ((THELAW))RuM kUfi taeS p7ikyi} vivric/ @ n ((THELAW))Ru vhk] Em}'pstavic/ 4'giemH 'pkarvuM 2O pa76raRumUlvuM niN]6u qa[ kU7ayi eekvwM t9iri6ekaH 1tuk] niN]6u eekvwM vc/u !(%@ Emy @!_aMnu kUfi ekal|M EtaRuM truva[ ni¸yic/ pa7M @*)k.yuM !(%@ emy @!_aM6u EwWM ekal|M EtaRuM truva[ ni¸yic/ pa7M %#)k.yuM 1tatu ekal|M emy @!_aM tIyti6u -iluM 1tinu puRem !@ ekal|M kUfuE ((THELAW))a] epaLiec/Su8vkawM vk6u truva[ ni¸yic/ #%)k.Em}pRQ 4'giemH tIyti mut} oaEra !@ ekal|M kSiyu9 Emy @!_aM tIyti6u -iluM 4ni6ut9u 4E9afu rsItu vaNukyuM 1vXi6]6u pa7M truva[ vISc/ ecyta} 1vXi6u EwWM ekal|8i} !)) _n !@ vItM pliwkU7i8rikyuM EvzM.  oaEra !@ ekal|M tikyuE ((THELAW))a] epaLiec/Su8vkawM vk6u ni¸yic/ sMKY niN] 1vXi6u tratiri6u9 p=M p7ikyiel vhkLi} niN]6u 1vkawe ž7 kuSi6URu cmyNLuef vil qa[ truE ((THELAW))a] niN] vaNi niNLuef cilviE à ...} vhk] 4ni6u oSiQutErHtumaku9u.