ANNAMMA Vs. P. V. VARKEY

JUDGEMENT

(1.) This is an Original Petition filed under Article 227 of the Constitution of India by the petitioners, who are the defendants in O.S.No.227/2018 pending before the Principal Sub Court, Trichur. The petitioners assail the order in I.A.No.10/2021 dtd. 22/10/2021.

(2.) Heard both sides, in detail.

(3.) The respondents herein are the plaintiffs in the above Suit. The petitioners filed I.A.No.10/2021 claiming that the petitioners, being the legal-heirs of one Zachariah, got tenancy right in respect of 29 cent (15 cent and 14 cent), out of the total extent of the plaint schedule property. Thus a reference under Sec. 125(3) of the Land Reforms Act was sought for, so as to adjudicate the said claim by the Land Tribunal. The contentions raised by the petitioners as extracted in the impugned order are as under: