K KAPEN CHAKO Vs. PROVIDENT INVESTMENT COMPANY PRIVATE LIMITED

JUDGEMENT

(1.) This appeal is by certificate from the judgment dated 17th February, 1969 of the High Court of Kerala.

(2.) The respondent filed this suit against the appellant for recovery of property with arrears of rent and mesne profits and damages for waste.

(3.) The property measuring 550.37 acres consisted of 279.86 acres of planted area and the rest was unplanted area.