BADRUDDIN ALI KHAN Vs. LAND TRIBUNAL SRIRANGAPATNA TALUK

JUDGEMENT

(1.) THE appellants and respondent No.2 have filed compromise petition along with a sketch. According to the parties, the respondent No.2 is only a tenant in respect of 2 acres of land in Sy.No.147 of Brahmapura Village in Srirangapatna Taluk which is situated on the southern side of the property and that the appellant is in possession of 1 acre 11 guntas of land on the northern side, which is not the subject matter of the tenancy. Accordingly, he requests the Court to modify the order of the Land Tribunal as well as the order of the learned Single Judge.

(2.) THE parties have also stated that by oversight, the case Number before the Land Tribunal, Srirangapatna has been wrongly typed as LRT/309/1978-79 and the same shall be typed as LRT/310/1978-79. THE same is accepted. In view of the compromise, the Land Tribunal, Srirangapatna is directed to issue a modified certificate in Form No.10 based on the terms of compromise.