JANARDHANAN PLAPPALLI Vs. JANARDHANAN PLAPPALLI

JUDGEMENT

(1.) Defendants 1, 3 and 4 are the appellants. The 1st defendant appellant died and the 3rd defendant appellant has been recorded as his legal representative. The plaintiff and the other defendants are the respondents. The parties are Plappallies who are a caste peculiar to Travancore (There are only one or two families). They do not enjoy any of the privileges of the Ampalavasie. The males are invested with the sacred thread in the sixteenth year. Formerly the Ilayathus officiated as their priests, but now the service is performed by Namputhiris or Pottis. The girls have the thalikettu celebrated, the thali being tied by the Aryapattar. The women marry Brahmins. The Plappallies are marumakkathayis. (Page 834, Travancore State Manual, Vol. I).

(2.) The family name of the parties is Kiliyat. It had three sakhas having several houses in each. In the first sakha there are three houses called Pozhisseril, Pathiyil and Vadakamparampu. In the second sakha, there are four houses namely, Muringanat, Vadakke Kiliyat, Kiliyat and Madathilparampu. In the third sakha there are three houses called Plappally Matom, Kaithakat and Thaikkattusseri.

(3.) It is the common case of both the parties that Kiliyat was an undivided tarwad whose members resided in the aforesaid ten houses. It is also admitted that the tarwad had properties in the shape of parambas and paddy plots. In the ozuku of the year 1012 the registry of those properties was in the name of the common karnavan. The ayacut of the year 1014 followed the ozhuku registry.