KUZHIPPALLIL JOHN Vs. PAZHASSI BHAGAVATHI SAMRAKSHANA SAMITHY PRESIDENT

JUDGEMENT

(1.) Divergent orders passed by the authorities under the Kerala Land Reforms Act, 1963 ('the Act' for short) are impugned in these three Civil Revision Petitions. The lands involved in these three cases admittedly belonged in 'jenm' to Samanthan Kavakkattidathil Chandukutty Valiya Nayanar. One Muthukattil Thommen had executed a registered 'Marupattam' deed (document No. 1142/1951) in favour of the jenmi in respect of 33.50 acres. It has been explicitly recited in the 'Marupattam' deed itself that 60 cents of lands in RS. No. 6 and 1/1 of Payyavoor amsom are reserved in favour of Pazhassikavu Bhagavathy Kshetram.

(2.) The total extent of land covered by the 'Marupattam' deed is 33.50 acres out of which 60 cents has been reserved to the temple aforestated. It is stated that the balance extent of 32.90 acres have been sold by Muthukattil Thommen and his legal heirs in favour of several persons. The revision petitioner in all the three Civil Revision Petitions are one and the same.

(3.) The revision petitioner claims title and possession in respect of 22.50 cents under Ext. B1 deed dated 01.04.1964 executed in his favour by the son of Thommen. The revision petitioner also lays claim over 82.75 cents of land under Ext. B2 sale deed dated 03.02.1961 executed by the legal heirs of Thommen. The revision petitioner in addition lays claim over 22.75 cents of land under Ext. B3 sale deed executed by his father. It appears that the father of the revision petitioner by name Kuzhipallil Varkey obtained the same by another 'Marupattam' deed directly from the jenmi.