PARAMESHWAR TIMMAYYA HEGDE Vs. VENKATARAMAN MANJAPPA HEGDE

JUDGEMENT

(1.) THE revision petitions L. R. R. P. Nos. 1627 of 1990 and 1628 of 1990 are filed against the common order passed by the District Land Reforms appellate Authority, dismissing the Appeal DAA. AP. 17 of 1986 with respect to Sy. No. 84 of Harepal Village, measuring 1 acre 10 guntas and allowing the appeal in DAA. AP. 28 of 1986 in part, modifying the order of the Land Tribunal, Sirsi, granted in favour of Venkataramana Man-jappa Hegde (for short 'v. M. Hegde'), with respect to Sy. No. 85 of harepal Village, measuring 3 acres 23 guntas.

(2.) L. R. R. P. No. 2163 of 1990 is filed by V. M. Hegde, with respect to sy. No. 143 against the same common judgment of the Appellate authority, rejecting his claim with respect to 18 guntas of land in Sy. No. 143 of Harepal Village, reversing the order of the Land Tribunal.

(3.) THE revision petitioner filed Form 7 claiming occupancy rights in respect of 3 lands in Sy. No. 84 of Harepal Village, measuring 1 acre 10 guntas, Sy. No. 85 of the same village measuring 3 acres 23 guntas and sy. No. 143, measuring 18 guntas of Harepal Village, belonging to his stepbrother Dattatreya Timmayya Hegde (for short T ). T. Hegde'), who is respondent 4 in the appeals DAA. AP. 17 of 1986 and DAA. AP. 28 of 1986 before the Appellate Authority and who is impleaded as respondent 3 in L. R. R. P. No. 1628 of 1990. But, he is not impleaded as party in l. R. R. P. NO. 1627 of 1990.