Kerala High Court
Thomas Mathew @ Thampikunju vs Unknown on 9 November, 2011
Author: S.S.Satheesachandran
Bench: S.S.Satheesachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.S.SATHEESACHANDRAN
TUESDAY,THE 11TH DAY OF FEBRUARY 2014/22ND MAGHA, 1935
AS.No. 219 of 2001 ( )
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AGAINST THE JUDGMENT IN OS 28/1987 of PRINCIPAL SUB COURT,KOTTAYAM
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APPELLANTS/DEFENDANTS 2 AND 3:
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1. THOMAS MATHEW @ THAMPIKUNJU
NEDUMPARAMPIL PURAYIDOM
NATTAKOM VILLAGE
2. ABRAHAM MATHEW @ AVARANKUTTY
-DO- -DO- -DO-
BY ADVS.SRI.P.R.VENKETESH
SRI.P.R.RAJA
RESPONDENTS/DEFENDANTS 5 TO 9 (LRs OF DECEASED PLAINTIFF)
AND 4TH DEFENDANT:
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1. MRS. VACHI YESUDASAN, D/O. P.V. CHERIYAN
RESIDING AT NO. 8 VICTORIA CRESCENT
MADRAS - 8 (DIED)
2. DR. JICKOO CHERIYAN, S/O. P.V. CHERIAN, -DO- -DO- (DIED)
3. MRS. SHEELA DEVAPRAKASHAN, -DO- -DO- -DO- (DIED)
4. MRS. JINI DHANARAJ CURI, -DO- -DO- -DO-
5. K.T. JOSEPH @ KUNJU, NEDUMPARAMPIL
PURAYIDOM, NATTAKOM VILLAGE (DELETED)
R5 DELETED FROM THE PARTY ARRAY AT THE PETITIONER'S RISK AS PER ORDER IN
I.A. 3468/11 DATED 09.11.2011.
ADDITIONAL R6 IMPLEADED
6. DR. ASHOK CHERIAN, S/O. LATE THARA CHERIAN
74 CEDARS ROAD, MAMPTON WICK, KTI
48 B, SURREY,UNITED KINGDOM
THE LEGAL REPRESENTATIVES OF DECEASED R1 IS IMPLEADED AS ADDL.R6 AS
PER OREDER DATED 19.07.2013 IN IA. NO. 120/2013
AS 219/2001 -2-
R1 TO R3 DIED. R4, R5 (DELETED) AND R6 ARE THE LEGAL REPRESENTATIVES OF
DECEASED R1 TO R3 AS PER ORDER DATED 21.06.2013 IN AS 219/01.
R4 BY ADVS. SRI.K.BALACHANDRAN (MANGALATH)
SRI.RAJESH NAIR
SRI.BIJOY CHANDRAN
THIS APPEAL SUIT HAVING BEEN FINALLY HEARD ON 08-10-2013, THE
COURT ON 11-02-2014 DELIVERED THE FOLLOWING:
SD
S.S.SATHEESACHANDRAN,J.
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A.S. No. 219 of 2001
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Dated, this the 11th day of February, 2014
JUDGMENT
Defendants 2 and 3 in O.S.28 of 1987 of the Sub Court, Kottayam are the appellants. Suit was one for recovery of possession on title, with claim for mesne profits. Suit was decreed in favour of plaintiff, and aggrieved, defendants 2 and 3 have preferred this appeal.
2. Plaint property having an extent of 2 acres 81.288 cents formed part of 6 acres 50 cents belonging to one Dr.P.V. Cherian and his two brothers. On partition effected by the brothers plaint property was allotted to the share of Dr.P.V.Cherian. Sole plaintiff in the suit was the widow of Dr.P.V.Cherian, who had A.S.219/2001 2 passed away in 1969. Defendants 5 to 9 are the children of plaintiff and Dr.P.V. Cheriyan, and suit was filed on behalf of them also. Case of plaintiff in brief was that the plaint property while lying as a waste land had been looked after by first defendant, predecessor of present appellants, even before her husband obtained that property as his separate share. The first defendant offered to purchase the plaint property from her husband sending advance amount towards the purchase price. However, sale was not completed and first defendant did not pay the balance amount. Defendants 1 to 3 have put up two buildings in the property and also inducted the fourth defendant in a portion thereof,discarding objections raised by plaintiff and defendants 5 to 9, was the case of plaintiff seeking recovery of plaint property on the strength of title, with mesne profits at the rate of 2500/- per annum. First defendant resisted the suit contending that his possession and enjoyment of plaint property was under an oral lease A.S.219/2001 3 obtained over the entire extent of 6.5 acres of land which belonged to Dr.P.V. Cheriyan and his brothers in 1950, from one among the brothers. Annual rent payable was Rs.40/- per acre was his case. Claiming to be a tenant he asserted his right to have fixity of tenure over the plaint property. He also contended that he had entered into an agreement for sale of the plaint property with Dr.P.V. Cheriyan in October, 1969, fixing sale price of Rs.10,000/-. Towards purchase price he had paid a sum of Rs.7500/- was his further case. Suit was resisted contending that plaintiff and other co-owners, D5 to D9, legal heirs of Dr.P.V. Cheriyan, have lost their title by his long and continuous possession adverse to them, and, that he has obtained prescription of title by adverse possession.
3. On the pleadings of parties as above learned Sub Judge raised the following issues for trial.
1. Is the suit maintainable?
2. Is the description of plaint A.S.219/2001 4 schedule property true and correct?
3. Whether the oral lease pleaded by the first defendant is true and correct. Is the first defendant entitled to the benefit of Kerala Land Reforms Act?
4. Whether the suit is barred by adverse possession and limitation?
5. What is the mesne profits available for the scheduled property?
6. Reliefs and costs?
4. In compliance of the mandate under section 125(3) of the Kerala Land Reforms Act, for short the Act, issue No.3 raised over the claim of tenancy was referred to the Land Tribunal. On the materials placed the tribunal entered a finding that first defendant is a tenant. Reference made answered as above, the trial court complying with the mandate under section 125(5) of the Act A.S.219/2001 5 accepted the finding of tribunal and dismissed the suit without going into the other issues framed for adjudication.
5. Plaintiff challenged the dismissal of suit in appeal impeaching the finding entered by the Land tribunal. In that appeal appreciating the materials this court held that the finding entered by tribunal is perverse and liable to be set aside. Setting aside the decree dismissing the suit, and entering a finding that the first defendant is not a tenant, the suit was remanded to decide the other issues framed in the case. Pending the above appeal first defendant had passed away and the present appellants and fourth defendant were recorded as his legal heirs. Present appellants challenged the Order of remand filing an appeal (CMA 34/1999) before the Division Bench. The appeal was turned down affirming the order of remand and finding entered thereunder.
6. After remission, second defendant was examined as DW1. On the side of plaintiff Ext.A1 partition deed entered by Dr.P.V.Cheriyan with his A.S.219/2001 6 brothers was exhibited. Apart from the evidence of first defendant as DW1 Exts.B1 to B3 were exhibited by defendants 2 and 3. Turning down the claim of appellants that they have prescribed title over the plaint property by adverse possession, which, in fact was the main issue that arose for consideration after remission, learned Sub Judge decreed the suit in favour of plaintiff allowing its recovery. Claim for mesne profits by plaintiff which was not supported by any evidence was turned down. Against the decree granted in favour of plaintiff allowing recovery of possession of the property appellants have preferred this appeal.
7. I heard the counsel on both sides.
8. Learned counsel appearing for appellants contended that suit claim for recovery of possession on the strength of title by plaintiff is barred by the doctrine of acquiescence. Plaintiff and defendants 5 to 9, legal heirs of Dr.P.V.Cheriyan remained passive spectators all along when defendants 1 to 3 put up permanent A.S.219/2001 7 structures in plaint property and that state of affairs continued over a long period of time, according to counsel. Predecessor of appellants, first defendant, had put up two buildings in the plaint property in 1970, and, the suit was filed only in 1987. There was no objection to the construction of buildings in the property by first defendant, and such constructions were made by him as owner of the property after having paid major part of the sale price agreed upon, to Dr.P.V. Cheriyan, submits the counsel. His status as owner had been acquiesced by plaintiff and other co-owners of the property and they are not entitled to recovery of possession, is the further submission. Plea of adverse possession canvassed by first defendant has not been properly considered by the court below with reference to the proved facts and circumstances of the case, submits the counsel. Relying upon Ext.B2 letter sent by Dr.P.V. Cheriyan to the first defendant, with reference to the plaint allegations that there was an agreement of sale over the property A.S.219/2001 8 in his favour and part of the purchase price had been paid and received, it is contended that recovery of possession from defendants cannot be allowed as they have every right to continue in possession in part performance of the agreement of sale. Reliance is placed by counsel on Shrimant Shamrao Suryavanshi and another v. Pralhad Bhairoba Suryavanshi (2002) 3 SCC 676) to contend that limitation does not come in the way of defending possession of defendants when they could trace their possession continuing in part performance of an agreement of sale. Even assuming what was conferred on first defendant by the predecessor of plaintiff was only a licence to occupy the plaint property where that defendant had put up permanent structures as a licensee he cannot be evicted from the property,is the submission of counsel. Decree passed by learned Sub Judge is assailed contending that right of defendants as licensees protected under section 60(b) of the Easement Act has not been gone into by the court while allowing recovery of possession A.S.219/2001 9 of the property.
9. On the other hand learned counsel appearing for the contesting respondents, legal heirs of plaintiff and Dr.P.V.Cheriyan,contended that there is no merit in the appeal. The only question that survived for consideration after remand in appeal before the trial court, according to counsel, was the claim of adverse possession set up by defendants resisting the recovery of property. Where defendants had set up a claim of tenancy and also a further case that their continuance of possession over the property is in part performance of an agreement of sale, both such pleas conceding title of plaintiff and defendants 5 to 9 over the property, there was no merit in the plea of adverse possession set up to resist the suit claim for recovery, submits the counsel. So far as the challenge raised in the appeal that first defendant could be treated as a licensee and, as such, where he had put up permanent constructions in the property the licence is not liable to be revoked and recovery A.S.219/2001 10 not allowable, it is submitted that no such case has been pleaded nor any material placed in support of such a challenge. Relying upon a good number of judicial authorities viz Iyyappan v. Dharmodayam (AIR 1966 SC 1017),Radhakrishna Hazra v. Joykrishna Hazra (AIR 1967 Calcutta 204,Shankar Gopinath Apte v. Gangabai (AIR 1976 SC 2506), Mahadeo Tatu Naik v. Ramakant Atmaram and another (AIR 1985 Bombay 347), Ram Sarup Gupta v. Bishun Narain Inter College and others (1987) 2 SCC 555), Kesavan Nair v. Narayanan Nair (1988(2) KLT 1006), Saraswathi v. M/s.Bharath Textiles (1992 (1) KLT
863),Panchugopal Barua and others v. Umesh Chandra Goswami and others (1997) 4 SCC 713), Suraj Prakash v. Union of India (AIR 1998 Delhi 236) and Om Parkash v. Umed Singh (AIR 2010 Punjab and Haryana 146) learned counsel submitted that the challenge against the decree over the irrevocability of licence under section 60(b) of Easements Act has no application to the case. Only where occupation over land was under A.S.219/2001 11
permission granted to a licensee and thereupon a permanent structure is put up by the licensee applicability of section 60(b) of Easements Act over the irrevocability of his licence would arise for consideration, submits the counsel. In the present case where recovery has been resisted setting up rival title as obtained by adverse possession, no defence as a licensee is available to defendants, contends the counsel. Learned counsel relying on Maria Margarida Sequeria Fernandes v. Erasmo Jack Sequeria (2012(5) SCC
370) contended that in an action for recovery of possession of immovable property where legal title of plaintiff to the property has been established the person resisting the claim to enable him to continue in possession, has to establish his right to do so. Where pleadings and documents establish the title of plaintiff the person resisting such right has to establish on the basis of specific pleadings and documents his right to continue in possession, submits the counsel. Other than setting up defences claiming A.S.219/2001 12 tenancy and part performance under an agreement of sale, both of which were turned down, defendants have not shown their right to remain in possession,and the grounds of attack against the decree passed by trial court are meritless, submits the counsel. Decree passed by the court below is only to be affirmed, is the submission of counsel urging for dismissal of the appeal.
10. Case of plaintiff for recovery on title that first defendant was looking after the property as a caretaker, and while so, he inducted fourth defendant over a portion of the property and also put up two buildings, was resisted by that defendant setting up a claim of tenancy. He obtained possession and enjoyment of property under an oral lease given by one of the co- owners, brother of Dr.P.V.Cheriyan, with liability to pay rent of Rs.40/- per acre was his contention. Defence so canvassed to resist recovery of possession claiming fixity of tenure over the land, which was upheld by land tribunal, had been turned down by this court. This court A.S.219/2001 13 has held first defendant was not a tenant reversing the finding entered by tribunal as perverse. Case was remanded for considering the question of adverse possession claimed by defendant. That order of remand was challenged by present appellants. Repelling the challenges the Division Bench has observed that the effect of the finding entered in appeal declining the claim of tenancy is that 'first defendant is only a caretaker of the property as claimed by plaintiff'. Affirming the Order of remand the case was remitted to the trial court for entering findings on other issues raised in the suit. How far a plea of adverse possession could be set up by defendants in the case was also doubted by this court. Still, the case was remanded since the suit had been dismissed on the erroneous finding made by land tribunal without deciding the other issues framed. On remand present appellants defendants 2 and 3 pursued their defence of adverse possession, which on the facts and circumstances involved and materials produced was A.S.219/2001 14 found meritless. Now practically giving up that challenge based on adverse possession to resist recovery a new defence is canvassed that the plaintiff and defendants 5 to 9 owners of the property have acquiesced with the acts of defendants over the property. Where title of plaintiff and defendants 5 to 9 is established and adverse possession set up by defendants has been found against, resistance to recovery based on the acquiescence of owners, the acts done by defendants in the plaint property, has no merit.
11. Appellants continue in possession of property in part performance of an agreement of sale is another challenge to resist recovery. Whatever be the admission of plaintiff over the acceptance of part of sale price by Dr.P.V. Cheriyan from first defendant, defence based on part performance of the agreement of sale was not available to that defendant for more than one reason. To claim part performance the contract of sale must be in writing and that was not so in the present case. Order of remission was to decide A.S.219/2001 15 the issues framed in the suit, in which cardinal issue was plea of adverse possession. Defence based on part performance of an agreement admitting the continuance of title of plaintiff over the property cannot go with the plea of adverse possession denying title of plaintiff over the property No case of possession based on part performance of an agreement of sale was pleaded or canvassed by first defendant, but, only a case of fixity of tenure on the basis of an oral lease, and another of prescribing title by adverse possession. Similar is the case with the challenge now raised over the irrevocability of licence under section 60(b) of the Easements Act founded on the permanent structures, two buildings, put up in the property by first defendant. The first defendant was a licensee in occupation of the property is the case advanced. Merely because first defendant had put up some structures in the plaint property he cannot be considered as a licensee, nor his possession as having commenced as licensee of the owner. I A.S.219/2001 16 have already pointed out that this court in CMA 34/1999 has observed that the effect of the finding made turning down the fixity of tenure claimed over the property by first defendant would be that his status was that of care taker of the property as claimed by plaintiff. When he is found to be a caretaker or agent of plaintiff whatever acts done by him over the property have to be treated as acts done for and on behalf of the owner of that property. He cannot then claim that he is a licensee under the owner. In the given facts of the case challenge now raised to assail the decree that first defendant was a licensee under Dr.P.V. Cheriyan, which militates against the defences canvassed claiming fixity of tenancy, and adverse possession, is unworthy of any value. In view of the conclusion formed as above reference to the judicial authorities relied by counsel on both sides over part performance and irrevocability of licence is not required. Suffice to state challenges against decree on such grounds are meritless.
A.S.219/2001 17
12. Title over property claimed by first defendant on his case of obtaining possession under an oral lease and, thus, right to have fixity of tenure, and also by adverse possession, had been turned down. Still, on the facts involved, recovery of possession on title claimed by plaintiff and defendants 5 to 9 has to be examined taking note of the agreement of sale over the property with their predecessor, payment and acceptance of part of purchase price, constructions of permanent character put up by first defendant and continuance of possession over the land by defendants 1 to 3 after the agreement of sale, commencing much earlier to the institution of suit. Though the sale has not been completed the agreement of sale entered by first defendant with the owner Dr.P.V. Cheriyan was in 1969, with payment of part of purchase price of Rs.7500/-. Plaintiff has alleged in the plaint that there was an offer from first defendant to purchase the property but the sale was not completed since 'he did not pay the A.S.219/2001 18 balance amount.' That has to be taken into account with reference to Ext.B2 letter sent by Dr.P.V. Cheriyan admitting receipt of Rs.7500/-. Of course, there is nothing more in Ext.B2 letter to support the case of first defendant that the sale price fixed was Rs.10,000/-. Whatever be the circumstances surrounding the agreement of sale by virtue of that agreement alone he would not get ownership over that property. Still,where recovery of possession of property is claimed on title and it is shown that there was an agreement of sale between the owner, predecessor of plaintiff, and first defendant, and part of purchase price of land was also paid,with the circumstance that first defendant had put up two buildings in the property after the agreeement, it has to be examined whether equity demands payment of compensation while allowing recovery, and if so, what is the quantum to be fixed. That question when queried to the counsel for plaintiff was responded submitting that plaintiff has no objection in the appellants A.S.219/2001 19 removing the constructions put up in the property.
Refund of equivalent sum for the value of Rs.7500/- collected in 1969 towards purchase price of property may also arise for consideration in fixation of compensation payable being pointed out the counsel for respondents furnished a statement prepared on the whole price index register calculating money value based the
rate of inflation from 1939 to 2013. Relying on such statement it was urged that money value for the sum of Rs.7500/- paid in 1969 at present in 2014 would be Rs.1,88,582.59. Plaintiffs are prepared to pay that amount as compensation was the submission of counsel.
13. The question over payment of compensation to defendants while granting recovery to plaintiff has to be examined analysing whether any interest or charge over the property has been created in favour of first defendant on his payment of a sum of Rs.7500/- towards the sale price. The terms of the agreement of sale evidently were not reduced into writing, but, the existence of agreement and A.S.219/2001 20 noncompletion of sale is admitted even in the plaint, and it is more demonstrated by Ext.B2 which would show acceptance of a sum of Rs.7500/- towards part of the purchase price. Section 54 of the Transfer of Property Act, for short T.P.Act, clearly spells out that a contract of sale does not create any interest in the property but only confers enforceable right in the parties. The law of India does not recognise equitable estate. In Rambaran Prasad v. Ram Mohit Hazra (AIR 1967 SC
744) apex court has set at rest the conflicting views expressed by different High Courts over that matter holding that a contract of sale does not create any interest in land. However, the buyer's charge for price paid in anticipation and, promise of sale over the property as covered under section 55 (6)(b) of the T.P. Act has to be taken note as it is a statutory charge. That statutory charge gets attracted to the property the moment buyer pays any part of purchase price. That charge will be lost to buyer only where he commits default. Principle governing such charge for the A.S.219/2001 21 benefit of buyer in the property for the part of purchase paid by him is based on justice, equity and good conscience. Though possession over the land by first defendant commenced as a caretaker on the contract of sale entered and payment of a sum of Rs.7500/- as part of purchase price to the owner he obtained a charge in the land enabling him to get refund of such sum or compensation if noncompletion of sale was not due to his fault. Both sides have not given particulars of the contract of sale and at whose fault sale could not be complied. Where the vendor seeks recovery of land from the purchaser who is already in possession of land and not in pursuance of the contract of sale or license or any other right, the charge obtained by vendee over the land under the contract of sale on payment of purchase price paid by him, necessarily, has to be taken into account. A definite plea thereof has not been made as part of the defence nor that claim of tenancy, right to be in possession in part performance of sale and even denial of title were A.S.219/2001 22 raised to resist recovery by defendants cannot be taken advantage by the owner to avoid refund of the purchase price collected or payment of compensation to claim recovery of land, unless he has justifiable grounds relieving him from such legal liability. After entering into the contract of sale possession of first defendant continued as a vendee who had paid part of purchase price over the land, and he had also constructed two buildings in the land. Suit for recovery was instituted much later, after 18 years, admitting the contract of sale but without furnishing particulars of sale price collected and also circumstances why it should not be refunded when sale has not been completed.
14. Where it is proved that first defendant had paid Rs.7500/- in 1969 towards purchase price of the property to the predecessor of plaintiff I find justice and equity demands payment of compensation for granting recovery. A remission of the case for fixing such compensation has to be avoided noting the institution of suit in 1987. A.S.219/2001 23 Assessment of money value with reference to the rate of inflation on the basis of wholesale price data cannot be a guideline to fix compensation payable. When compensation is payable with respect to an immovable property what was the price of plaint property in 1969 when a sum of Rs.7500/- was paid as part of purchase price, if available, would have given an idea in fixing and quantifying the compensation. No such data is available.In fixing compensation some arbitrariness is unavoidable where sufficient materials are not on record.The land value fixed by the Government for registration can be accepted to determine the present value of land. A sum of Rs.7500/- towards the purchase price was obtained by predecessor of plaintiff in 1969 and thereafter first defendant had put up two constructions of permanent nature in the property. Whatever be the land value in 1969 over the period of time, definitely, it has increased tremendously, and that has to be taken note with reference to the fair value fixed by Government for registration A.S.219/2001 24 in fixing the compensation payable.
15.Both parties were called upon to furnish the notification issued by the Government fixing the fair price with respect to the plaint property for its registration purposes. Respondents have filed a memo with copy of the relevant sheet showing the fair price fixed over the plaint property under the government notification. Suit property is described with old survey Nos.195/1 and 194/8 of Nattakom Village. After resurvey property covered by the two survey numbers comes under resurvey No.649/1 in block No.18 of Nattakom Village, according to counsel on both sides. Notification issued by Government fixing fair price over the property comprised in Resurvey No.649/1 is Rs.91,500/- per are, which on centage value comes to roughly Rs.37,000/-. Value of the plaint property having an extent of 2.81 acres calculated with reference to its centage value in consonance with the fair price fixed would come to Rs.10397000/-. (One crore three lakhs ninety seven thousand only). A sum of Rs.7500/- had been A.S.219/2001 25 collected as part of purchase price by the predecessor of plaintiff on entering into an agreement of sale over the property, from the first defendant. Suit was instituted nearly 18 years after entering into such an agreement of sale and receiving of part of the purchase price. By that time first defendant had put up two buildings in the property. In the facts and circumstances present in the case 1/4th of the sum fixed over the value of land based on the fair price fixed by the Government has to be granted to the defendants as compensation when recovery of possession from them on the strength of title is allowed to the plaintiff. Compensation thus assessed would come to Rs.25,99,250/- (Rupees twenty five lakhs ninety nine thousand two hundred and fifty only). I also take note that plaintiff has got a case that defendants 1 to 3 had inducted fourth defendant over a portion of the plaint property. Compensation fixed as above is for the whole extent of plaint property. If vacant possession of any portion of that property is not A.S.219/2001 26 delivered, or could not be obtained by plaintiff, for any reason whatsoever, defendants 2 and 3 have to suffer proportionate reduction to the extent of the property not delivered over.
Decree of the court below granting recovery of possession of plaint property by plaintiffs is affirmed with the modification that recovery will be subject to payment of compensation of Rs.25,99,250/- (Rupees twenty five lakhs ninety nine thousand two hundred and fifty only) to defendants 2 and 3. Plaintiffs are directed to deposit the compensation fixed above within six months before the court below with notice to defendants 2 and 3, and on such deposit the above defendants shall surrender vacant possession of the property with all improvements including buildings to plaintiffs, failing which recovery of possession can be obtained by them in execution of the decree through court. In case any portion of the plaint property, for any reason, is not surrendered or vacant possession thereof could not be obtained by plaintiff in execution of the A.S.219/2001 27 decree, compensation payable in respect of such land shall not be released to defendants 2 and 3, and it has to be refunded to plaintiff. In default of surrender within 60 days after deposit and notice plaintiffs are allowed to realise 10% interest per annum on the deposit made, which shall be adjusted in the compensation to be paid as and when vacant possession of property is handed over or obtained in delivery through court.
Appeal is partly allowed as indicated directing both sides to suffer their costs.
Sd/-
S.S.SATHEESACHANDRAN JUDGE /true copy/ P.S to Judge tpl/-
A.S.219/2001 28 ---------------- A.S.NO.219/2001 ---------------- JUDGMENT 11TH FEBRUARY,2014