SREENIVASAN EMBRANDIRI Vs. KRISHNAN NAMBOODIRI

JUDGEMENT

(1.) There are no grounds to interfere in this case. Both the lower Tribunals have found that the building occupied by the petitioner is not a hut. The cost of construction was found to be more than Rs. 750/- and the rental at the time of construction was also found to be more than Rs. 5/-. This finding is a finding of fact and it is not shown to be erroneous in law or improper.