UMA ANTHERJANAM Vs. GOVINDARU NAMBOODIRIPAD

JUDGEMENT

(1.) No error of jurisdiction. It seems to me clear that the proper way of reading the first of the following two clauses of sub-s.(1) of S.40 of Kerala Act 10 of 1960:

(2.) It is pointed out that the court has directed the commissioner to inspect all the properties, and it is said that this involves unnecessary labour and expenses since the bulk (if not the whole) of the properties is in the hands of tenants, and it should be possible to value the landlord's interest, a share in which is the property concerned in the suits, from the rents payable under the several leases. The lower court will consider this aspect of the matter and issue revised instructions to the commissioner if necessary.

(3.) Subject to the above observation, I dismiss these petitions.