NADAKERAPPA SINCE DECEASED Vs. PILLAMMA SINCE DECEASED

JUDGEMENT

(1.) These appeals are directed against the judgment dtd. 30/12/2014 passed by the Division Bench of the High Court of Karnataka at Bangalore in Writ Appeal No.1563 of 2007 connected with Writ Appeal No.1950 of 2007.

(2.) The brief facts necessary for the disposal of these appeals are as follows:

(3.) Appellants are the legal representatives of one Nadakerappa. Nadakerappa claiming to be the tenant of the said lands filed two applications in Form No.7 for grant of occupancy rights of the said lands along with two other lands i.e. Survey No(s).4/14 and 65. The Land Tribunal by its order dtd. 30/4/1982 granted occupancy rights in favour of Nadakerappa in respect of the lands bearing Survey No.4/7 to an extent of 35 guntas, Survey No.4/2 to an extent of 25 guntas and Survey No.1/11 to an extent of 25 guntas. Certificate of registration was issued in favour of Nadakerappa in respect of these lands on 8/9/1982 to the extent indicated above. Nadakerappa paid an amount of Rs.462.00 towards premium for the grant of certificate of registration. The compensation in respect of the granted lands was ordered to be paid to the land owners on 27/11/1984 by Nadakerappa. It is to be noticed here that Mariyappa was not made party to the said applications filed by Nadakerappa. In the application dtd. 31/12/1974, the name of one Ramakrishnappa s/o Byrappa was shown as land owner and, in another application dtd. 30/10/1974, the ownership column was left blank.