LAWS(PVC)-1917-10-11

PALAKKUNNATH ILLATH GOVINDAN NUMBUDIRI Vs. OTTATHAYIL MOIDIN

Decided On October 11, 1917
PALAKKUNNATH ILLATH GOVINDAN NUMBUDIRI Appellant
V/S
OTTATHAYIL MOIDIN Respondents

JUDGEMENT

(1.) A marupat is a counterpart of lease or a deed executed by a tenant promising certain rent--Moore s Malabar Law.

(2.) WE think it must be stamped both as a counterpart and as a mortgage.