Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges

    Nambiamuttil Pokker v. Kithakki Kunhipatumma

    It is clear that this suit as now brought is not maintainable. The plaintiff's case is that he is the nephew (sister's son) of the first defendant and that there is certain property in her possession which, as a matter of fact, belongs to the Tavazhi of which the first defendant and he are members. Granting for the sake of argument that the plaintiff's contentions are true he should have sued as Karnavan of the Tavazhi for the recovery of the property that he alleges belongs to the Tayazhi. A suit brought by the Karnavan for maintenance against a member of the Tavazhi is not maintainable. On this ground we are of opinion that this suit was properly dismissed and we accordingly dismiss this second appeal with costs.

    Use AI to get other relevant cases.

    Comments

    Nambiamuttil Pokker v. Kithakki Kunhipatumma
    (Dec 6, 1905)