JANAKI PILLAI Vs. RAMAN PILLAI

JUDGEMENT

(1.) THE defendants are the appellants. THE suit was for redemption of the mortgage on payment of proportionate mortgage amount and value of improvements. THE plaint property and some paddy lands were mortgaged from the tarwad of the plaintiff in the year 1083 under Ext. B in favour of the predecessor-in-interest of the defendants. A Purakkadam Ext. C had also been executed in favour of the mortgagee in 1087. THE defendants are thus in possession of the property as mortgagees. In a partition in the plaintiff's tarwad the equity of redemption was allotted to the share of the plaintiff. THE mortgagees had splitted the mortgage amount and the amount mentioned in the plaint was the mortgage security charged on the plaint property. Ext. D is the partition deed in the defendants' tarwad under which the mortgage amount was thus apportioned. A sum of 1566 fanams was the amount thus charged on the plaint property. THE other properties in the mortgage had been redeemed by the plaintiff's sister under Ext. E release dated 5. 9. 1119. THE plaintiff therefore filed the suit for redemption of the mortgage on payment of the mortgage amount and value of improvements.

(2.) THE 1st defendant contended that the plaintiff's tarwad had no manner of right over the plaint property. According to her the suit property belonged to Chemmankuzhi tarwad which became extinct sometime about the year 1055. Krishnan Kali of the plaintiff's tarwad managed to pay the sirkar tax for the property and got mutation of name. By the year 1067 the sirkar started escheat proceedings. THE plaintiff's tarwad was not prepared to pay the Vilayardham for the issue of fresh Patta. THE property was then in the possession of the predecessor of the defendants under Ext. B mortgage and Ext. C Purakkadam mentioned in the plaint. THE mortgagee was therefore directed to deposit the Vilayardham. He did so and got Patta for the property. It was therefore contended that whatever rights the plaintiff's tarwad had over the suit property passed to the defendant's tarwad and that they had perfected title by adverse possession and limitation. THE suit for redemption was therefore resisted. It was also contended that if for any reason redemption was allowed the defendants were to get the mortgage amount, the Vilayardham paid and the value of improvements effected from 1055.