DHANANJAYA VISWESWARA HEGDE Vs. JATTIKUPPA NAIKA

JUDGEMENT

(1.) THIS revision petition filed under Section 121-A of the Karnataka land Reforms Act (hereinafter referred to as "the Act"), is directed against the order dated 28th of April, 1989 passed by the Additional land Reforms Appellate Authority at Sirsi (hereinafter referred to as "the Appellate Authority") in Appeal No. DAAA. AP. 47 of 1988 confirming the order dated 31st of August, 1985 made by the Land Tribunal, sirsi (hereinafter referred to as "the Tribunal") in Case No. LRM. SR. 66-63, registering Jatti Kuppa Naika, the deceased first respondent herein, as owner in respect of land measuring about three arid half cents in Survey no. 382 of Mashigadde Village, as provided under Section 38 of the Act.

(2.) THE facts, which are not in serious dispute and which may be relevant for the disposal of this petition, may be stated as hereunder:

(3.) ,during the pendency of this petition, since Jatti Kuppa Naika has expired, his legal representatives were brought on record.