JAYALAKSHMAMMA W/O LATE MUNILAKSHMAIAH AND SRI. S.M. SREENATH S/O LATE MUNILAKSHMAIAH Vs. SRI. KRISHNAPPA S/O LATE MARAPPA MAJOR

JUDGEMENT

(1.) THE petitioners are questioning the order passed by 'he Appellate Tribunal remitting the matter to the Competent Authority under Section 77 -A of the Karnataka Land Reforms Act for fresh adjudication.

(2.) THE matter arises in the following manner: The respondent No. 2 and her son had agreed to sell the property bearing Sy. No. 132/1 measuring 0.23 guntas to the grand father of the petitioners.

(3.) MR . T.S. Amar Kumar, Learned Counsel appearing for the petitioners submits that a finding is recorded by this Court to the effect that the question of tenancy does not arise. Hence, in the circumstances remitting the mailer to the Competent Authority does not arise.