ANNAMALAI MAYAMMAD MEERA, ROWTHAN S SON, ABDULLA ROWTHAN Vs. HONOURABLE RAJAH VASUDEVA RAVI VARMA, STYLED VALIA NAMBIDI OF VENGUNNAT,

JUDGEMENT

(1.) The 1st defendant is the appellant. The suit was for redemption of a Tcanoin for taking the accounts as between the mortgagor and mortgagee, including the value of improvements due to the mortgagee, and for the usual other reliefs.

(2.) The lower Appellate Court has decreed redemption and has given certain directions as to how the value of the improvements is to be calculated. The questions raised by the first defendant in this second appeal are:

(3.) (1) Whether the plaintiff could redeem that portion of the lands demised on the kanom of 1850 which portion is in the possession of the 1st defendant, on payment of the proportionate kanom amount and of the value of the improvements made on that portion by the 1st defendant;