VASANTH GURACHARYA KADIWAL Vs. LAND TRIBUNAL BAGALKOT

JUDGEMENT

(1.) one important question that requires consideration in this revision is:

(2.) the facts in brief, are as follows: sy. No. 357/2 measuring 10 acres and 33 guntas in the tenanted land of petitioner's father and one rangacharya by virtue of a registered sale deed dated 20-4-1965 executed by the father of the second respondent as a pujari on behalf of deity lakshminarayana temple, registered under Bombay Public Trust Act, 1950 (in short 'trust act').

(3.) the lease was for a period of 10 years. The terms of the lease was that the lessee should pay a sum of Rs. 935/- as an advocate which is repayable to the lessee after ten years along with a sum of Rs. 465/-. The lessor agreed to give half crops grown or its value during the subsistence of the lease.