SHIVARAMU Vs. GANGAMMA

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 17-1-1989 passed by the Land Reforms Appellate Authority allowing the appeal filed by the first respondent and setting aside the order of the Land tribunal by which occupancy right was granted in favour of 3rd respondent and consequently rejected Form 7.

(2.) THE main ground of attack is that the Appellate Authority disbelieved the evidence of two witnesses - Nanjappa, the Neeraganti and accepting the evidence of Nanjundappa, the neighbouring villager. It is also contended that the evidence of Rangaswamy, the scribe of Exs. B. 1 and B. 2 was erroneously disbelieved and hence the order passed by the appellate Authority is erroneous and liable to be set aside.

(3.) HEARD the learned Counsels for the parties and perused the impugned orders. Even though the Land Tribunal found that the name of first respondent was entered during the relevant period in the pahanis showing that she was cultivating the land in question, the Land Tribunal granted occupancy rights in favour of the petitioner merely on the statements said to have been given by the neighbouring landowners that the petitioner was cultivating the land. But, the Appellate Authority considered the entire matter in great detail and passed the order under revision reversing the order of the Land Tribunal. It has assigned valid and cogent reasons in support of its conclusions and the findings recorded.