RAVI BRAHMADATHAN NAMBOORIPAD Vs. DEVASSY

JUDGEMENT

(1.) THE only question that arises for consideration in this petition is whether O. S. No. 56 of 1957 of the Ernakulam Munsiff's Court has to be stayed under Section 4 of the Kerala Stay of Eviction Proceedings Act, 1957 (Act I of 1957) or not.

(2.) THE suit seeks the recovery of certain arrears of michavarom alleged to be due under a kanom demise. Paragraph 1 of the plaint speaks of the demise as follows : (Quotation in Malayalam omitted --Ed.) The arrears claimed cover a period of 12 years 1120 M. E. to 1131 M. E. (both years inclusive ).

(3.) THE lower court dealt with the contention that the suit should be stayed as follows :