P.K.BALAN Vs. KARTHIYAYANI

JUDGEMENT

(1.) What is the law of inheritance or succession that is applicable to Kammalas domiciled in Cochin? Before the formation of the United State of Travancore and Cochin by virtue of the Covenant dated the 29/5/1949, entered into between the Rulers of Travancore and Cochin, was the personal law applicable to Kammalas domiciled in Travancore and Cochin the same? Before the State Reorganization Act, 1956 came into being, was the personal law applicable to Kammalas domiciled in Malabar, a Part A State, being part of Madras, the same as that in Cochin and Travancore? Is there any classification of Kammalas of Cochin as pandi kammalas, malayala kammalas and ordinary kammalas? Are they governed by the same personal law or different personal law? Let us examine.

(2.) These second appeals are before us based on a reference order dtd. 13/04/2007 of a learned single Judge, according to whom, there are conflicting views regarding the personal law applicable to kammalas of Cochin and also their form of marriage. In the opinion of the learned Judge, important questions of law are involved, namely, the personal law applicable to kammalas of Cochin; whether there is a sub division of kammalas into malayala kammalas and ordinary kammalas ; what is their form of marriage ; whether the form of marriage alone or payment of 'sthreedhanam' in addition to the form of marriage would take away the right of the daughters to a share in the family property, which aspects are required to be decided by a Division Bench. Thus, the matter has come up before us.

(3.) The aforesaid two appeals arise from a preliminary decree and judgment in O.S.No.462/1985 on the file of the Sub-ordinate Judge's court, Ernakulam, by which a preliminary decree for partition of the plaint schedule property has been granted. The appellants in S.A.No.659/1996 are defendants 2, 3, 9, 12 and the heirs of the tenth defendant. The 11th defendant in the suit is the appellant in S.A.No.751/1996.