PREMALATHA MELANTA W/O MANJAYYA MELANTA Vs. THE LAND TRIBUNAL MANGALORE TALUK MANGALORE, D.K. REP. BY ITS CHAIRMAN AND OTHERS

JUDGEMENT

(1.) THE petitioner claiming to be the landlord question the order posted by the Land Tribunal on 10.9.1980. A copy of which is produced at Annexure 'A'.

(2.) THE original applicant in Form No. 7 is one Michael Moras, who claims occupancy rights in respect of the lands in question. The application is filed as against the husband of the petitioner. The Land Tribunal having regard to the statement made by the husband of petitioner indicating that Michael Moras was cultivating the Sand as a tenant has granted occupancy rights. The wife is questioning the said order which was passed in the year 1960 on the basis of a settlement deed stated to have been executed in her favor in the year 1963.

(3.) SRI R. Kumar, learned HCGP is permitted to file memo of appearance within four weeks from today.