NANU VYDIAR Vs. LAKSHMIKUTTY AMMA

JUDGEMENT

(1.) On the concurrent findings recorded by the two courts, the short question which arises in this Second Appeal, is whether the 4th defendant can set up fixity of tenure under S.43 of the Malabar Tenancy Act as amended, that right being saved under the proviso to Clause (vii) of S.3, in Act IV of 1961.