PARUKUTTY AMMA Vs. BEEVI UMMA

JUDGEMENT

(1.) THE concurrent finding that the respondents 1 to 10 are tenants within the meaning of S. 4a (1) (b) of the Kerala Land Reforms Act, 1963, as amended by Act 35 of 1969, is unassailable. THE finding has therefore to be confirmed, and I do so.

(2.) THE only two contentions which are now seriously urged before me by the appellants' counsel Shri Govinda Warrier are: (I) the lower appellate court wrongly held that the arrears of prepped had been discharged for the period upto 1- 5 -1963, and (ii) damages for the destruction of trees for the period prior to 1 - 1 -1970 were not payable