(1.) O.S. No. 429 of 1120 of the Court of the District Munsiff of Irinjalakuda was a suit for eviction under S. 8(1)(f) of the Cochin Verumpattomdars Act, VIII of 1118:-
(2.) THE plaintiff died during the course of the litigation and the main contention on behalf of the appellants is that his legal representatives are not entitled to any relief in the suit as the plaintiff sought eviction only on the ground that he wanted the site for his own residence and not on the ground that he wanted it for the residence of himself and his family:- ".................A\ymbmc\v A\ymbnI hl-I ]pc ]WnXv Xma-kn-t--Xmb Bh-iy-ap--Xn-\m {]Xn Hgn- p-X-cp-hm _my-\pw A\ymbmc\v Hgn-p-X-cp-hm hn[n\tI-Xpw At]--bp-Xpw BIp-p." (Paragraph 6 of the Plaint)
(3.) THE only other contention pressed before me was that the area from which eviction has been ordered is excessive and that it should be reduced. THE Commissioner and the two courts below are agreed on this point and I see no reason to differ from their conclusion. THE Second Appeal fails and is dismissed with costs. Dismissed.