- (1.) Leave granted.
(2.) These appeals have been filed by the appellants against the impugned judgment and order dated 23.03.2009 passed by the High Court of Kerala, at Ernakulam, in Civil Revision Petition Nos. 1172 and 1173 of 1997(D), whereby the High Court allowed the Civil Revision Petitions filed by the respondents and upheld the common judgment and order of the Land Tribunal, Nileshwar, dated 16.10.1991 passed in O.A.No.51 of 1986 and I.A.No.61 of 1986 in S.M.P.No.1474 of 1976 and set aside the common judgment and order of the Appellate Authority (Land Reforms), Kannur, dated 20.03.1997 passed in A.A.No.221 of 1991 and A.A.No.233 of 1991.
(3.) For the purpose of considering the rival legal contentions urged on behalf of the parties in these appeals, with a view to find out whether this Court is required to interfere with the impugned judgment and order of the High Court, the necessary facts are briefly stated hereunder: It is an admitted fact that the petition schedule property originally belonged to Vaddakke Kovilakam of Nileshwar. It is the case of the respondents that Aboobacker Haji, who is now deceased had obtained an oral Kuzhikanam in the year 1957 and while doing so, the members of the aforesaid Vadakke Kovilakam entered into a partition in the year 1959 and the petition schedule property along with other extent was allotted to Smt.V.C.Mahaprabha Thamburatti and her children as per schedule 'D' in the partition deed and the deceased Aboobacker Haji had been paying purappad to jenmi Kovilakam. The members of the Kovilakam, entered into another partition in the year 1974 and as per the same, the petition schedule property is allotted to Smt. V.C.Mahaprabha Thamburatti and her female children as per schedule 'A' in the partition deed.;