RATNAMMA Vs. AMMALU AMMA

JUDGEMENT

(1.) In Chingam 1125, before a well lit lamp, Velayudha Panicker presented clothes to Ammalu Amma. Each garlanded the other. There was an exchange of rings. Those who witnessed the ceremony included Saradamma, sister of the bridegroom, Thankappa Panicker, a cousin of the bride and Meenakshi, a neighbour.

(2.) It has emerged from the evidence that Thankappa Panicker had married Ratnamma in the year 1128, and that Ratnamma's husband was temporarily absent for some time. Velayudha Panicker appears to have had amoral connections with Ratnamma. A daughter Padmini and a son Chandrababu were born in that connection.

(3.) As it quite often happens, disputes between the two groups of ladies and their children arose after the demise of Velayudha Panicker, revolving on a claim to the property left by him. Ammalu Amma is the first plaintiff and her sons Thankappan and Unnikrishnan are plaintiffs 2 and 3 in the suit. The property was dealt with by Ratnamma on her own behalf and on behalf of her children under Ext. A5 sale deed dated 24-2-1977 in favour of the 4th defendant. Ratnamma and her minor daughter and son are respectively defendants 1 to 3. The assignee of the property is defendant No. 4. The suit was for recovery of possession of the plaint schedule property.