Imbichi Kandan vs Kozhikot Kizhake Kovilagath Viyathen Sree Devi alias Valia Thamburath Avergal and Others

The plaintiffs predecessors-in-title granted the lands on Adimayavana tenure to the family of defendants Nos. 1 to 3. The 1st defendant has now

divided from defendants Nos. 2 and 3 and was in possession of a portion of the property so granted. On alienating that property in 1893 to the

10th defendant under Ex. (1)) she is alleged to have stated that it is her jenm. The plaintiff''s contention is that this is a denial of her jenm, and all the

defendants, therefore, have forfeited their right to hold the property. The Judge has upheld this contention. The 1st defendant is not the managing

member of a family of which the other defendants are members, and she does not represent, in any way, the others who hold portions of the

property not included in her deed of sale. It is not alleged she is their agent. We are, therefore, of opinion that her alleged denial is not binding on

the others, and the plaintiff is not entitled to recover on the ground alleged by her, i.e., the tenure has been forfeited.

Whether the plaintiff is entitled to recover the property included in Ex. (1) only is not a question raised in this suit, and does not arise on the

pleadings.

We, therefore, reverse the decree of the lower appellate Court, and restore that of the Munsif with costs in this and the lower appellate Court.