NARAYANAN PANDALA Vs. SANKUNNI PANDALA

JUDGEMENT

(1.) This is a plaintiffs appeal against the dismissal of his suit for partition on the ground that the Travancore Kshatriya Act, 1108, under which partition was claimed does not apply to the plaintiffs family.

(2.) The plaintiff and defendants are Pandalais. The only question is whether Pandalais are Malayala Kshatriyas as defined by the said Act. S.2(1) of the Act states that Kshatriyas includes the members of all communities commonly known or recognised as Malayala Kshatriyas. Kunjan Pillai in the Travancore Census Report, 1931, Vol. 1, page 374 states:

(3.) Refund court fee.