THACHANGOT CHERUVANI NARAYANI AMMA Vs. MALAMMALKOOTANCHERI KUNCHUKUTTI AMMA

JUDGEMENT

(1.) This is an appeal by the plaintiffs from the decision of the Subordinate Judge of Palghat. The suit was brought to redeem a kanom demise, dated the 20th October 1895. The kanom demise was in renewal of prior demises dating from 1887 and 1873. So that while the actual contract of tenancy out of which the suit arises dates from 1895, the defendants or their predecessors-in-title may in some sense be said to have been tenants of the plaintiffs since 1873.

(2.) The first point raised in the appeal was as to the identity of certain lands sought to be redeemed.

(3.) [His Lordship goes into the evidence on the question and agrees with the Subordinate Judge.]