VANJIPUZHA CHIEF Vs. THOMMA

JUDGEMENT

(1.) These are appeals presented by the first defendant and the only question that arises and which is common in both the appeals is whether Travancore Act V of 1071 amended by Act XII of 1108 applies to the plaintiff's land as held by the court below. Act V of 1071, the Travancore Jenmi and Kudiyan Act, was preceded by Proclamation dated 25.12.1042. S.3 of that Act enacted that:

(2.) The result is that both the appeals should be allowed with costs here and below.