THIRUMALASSERI KOTTAYIL SREEDHARAN VALIA RAJAH STYLED CHURARAN OF ISWARAMANGALAM AMSHAM Vs. PARAKKAT ALIAS KARUTHEDATH ALIASPARAPALLI ALIAS KANDARATH ILLATH KARNAVAN AND MANAGER KUNHUNNI ALIAS NARAYANAN NAMBUDRIPAD

JUDGEMENT

(1.) The appeal arises out of a suit by the plaintiff to redeem a kanom. That was the original from of the suit although it is true that in his plaint he claimed to also recover the land on -the strength of title.

(2.) The defendants pleaded that they were Anubhavam tenants to the knowledge of the plaintiff.

(3.) In the course of the trial the plaintiff applied to, the District Munsif for leave to amend his plaint by accepting the position that the defendants were Anubhavam tenants and claiming his right to recover the property on the ground that his title as jenmi has been denied by the defendant, which denial operated as forfeiture.