PAILOTH Vs. ARYA ANTHARJ ANAM

JUDGEMENT

(1.) The 1st & 2nd defendants in O.S. No. 1057 of 1952 of the Court of the District Munsiff, Irinjalakuda, are the appellants in this Second Appeal. They were also the appellants before the court of first appeal, the court of the Subordinate Judge of Irinjalakuda, in A.S. No. 147 of 1955.

(2.) Ext III dated 9-3-1122 evidences a lease in their favour. The suit was for a declaration that the lease was not binding on the illom of the plaintiffs and the plaint schedule properties and for the recovery of the possession of those properties.

(3.) It is common ground that the lease was not in conformity with S.9 of the Cochin Nambudiri Act, XVII of 1114 That section as amended by Act XVI of 1118 is in the following terms: