P K KALLIANI AMMA Vs. MTNARAYANAN NAMBIAR

JUDGEMENT

(1.) The plaintiffs brought this suit to redeem a kanom (Exhibit B) of the Malabar year 1025 corresponding to 1850 A.D.

(2.) According to the allegations in the plaint, Exhibit B was a renewal of a prior kanom (Exhibit A) of 1012 (1837), which was transferred to defendants ancestors in 1022 (1847) through Exhibit G.

(3.) Both the lower courts have found against the genuineness of the plaint Marupat (Exhibit B). They are also agreed that the jenm title is in plaintiff s tarwad, and that the defendants have not proved the existence of any jenm title in their tarwad or tavazhi. These are findings on questions of fact which we must accept.