V N KRISHNA IYER Vs. SANKUNNY WARRIER

JUDGEMENT

(1.) The question involved in the case is the construction of S.3 of the Cochin Verumpattomdars Act, VIII of 1118, and the order referring this second appeal to the Full Bench reads as follows:-

(2.) S.3 of the Act provides that it shall not apply to:

(3.) The three points of time that arise for consideration are-