RAMAN NAIR Vs. PANNANGAT CHANDU KUTTI NAIR

JUDGEMENT

(1.) THE only question argued in second appeal is about the validity of the melcharth. THE plaintiffs are clearly barred from disputing it, as defendants Nos. 2 to 19 have been in receipt of rents as melcharthdars for more than 12 years. THE ruling in Madhava V/s. Narayana 9 M. 244, is a clear authority in the defendants favour.

(2.) THE second appeal is dismissed with costs.