JANARDHANAN Vs. KUPPANDY

JUDGEMENT

(1.) The plaintiff in O. S. No. 316 of 1951 of the Court of the District Munsiff of Palghat is the appellant in this second appeal. The suit was for redemption and recovery of possession of the items of property specified in the plaint and for consequential reliefs. The Trial Court said:

(2.) The defendants appealed to the Court of the Subordinate Judge of South Malabar at Palghat. The Judge allowed the said appeal, A. S. No. 117 of 1954:

(3.) The document concerned is Ext. B1 dated 30-12-1919. The decision of the Subordinate Judge is based on his conclusion that it represents a kanom demise.