LAWS(KAR)-2013-1-70

SEETAL SINGH Vs. SATWINDER SINGH

Decided On January 23, 2013
Seetal Singh Appellant
V/S
Satwinder Singh Respondents

JUDGEMENT

(1.) The second defendant had sought for stay of the proceedings on the ground that plea of tenancy is pending consideration. Heard the learned Counsel for parties.

(2.) The second defendant had made an application to the Assistant Commissioner, Pandavapura, under Sections 80 and 83 of the Karnataka Land Reforms Act, 1961 somewhere in the month of November 2012. It is needless to state that Form 7-A should have been filed within the extended period under the relevant, provisions of the Karnataka Land Reforms Act before the jurisdictional Tribunal. The defendant by filing the application before the Assistant Commissioner, Pandavapura in the month of November 2012 cannot contend that plea of tenancy is pending and the Trial Court should not proceed with the suit. Therefore, there is no merit in the petition. The petition is accordingly dismissed.