PANIKKARCHATT UKKAJITHANTHAVITA PUTHIA PURAJIL ABDULLA Vs. PANIKKARATH UKKAYITHAMTAVITA PUTHIA PURAJIL MIRTHUR

JUDGEMENT

(1.) One Aramullan who was the Karnavan of his tarwad died on the 18th July 1912. He is alleged to have died in the house of his wife and children.

(2.) On the 27th July, Moideen who became the Karnavan of the tarwad on the death of Aramullan applied to the District Judge under Act XIX of 1841 for the appointment of a commissioner to take an inventory of the properties which were in the possession of the late Aramullan and for the delivery of the same to him.

(3.) On the same day without any inquiry the Judge appointed a Commissioner to take an inventory.