LAWS(KAR)-1976-9-13

GADIGEYYA GUALIAH Vs. CHANDRAPPA BASAWANYAPPA

Decided On September 07, 1976
GADIGEYYA GUALIAH Appellant
V/S
CHANDRAPPA BASAWANYAPPA Respondents

JUDGEMENT

(1.) This writ petition is directed against the order made by the Land Tribunal, Shiggaon (second respondent) on 10-7-1975 directing that the first respondent C.B. Kivudannavar be registered as occupant of 9 acres 16 guntas of agricultural land in RS.88 of Hottur village in Shiggaon taluk, under the Karnataka Land Reforms Act.

(2.) The first respondent, claiming that he is a tenant personally cultivating the land in question, made an application before the Land Tribunal for grant of registration of occupancy. That application was opposed by the petitioner-landlord who contended that he himself was personally cultivating the land and the first respondent was not a tenant nor was he cultivating the land personally. The parties produced some documents before the Tribunal and got themselves examined. Thereafter the Tribunal made the impugned order holding that the first respondent is the tenant and directing that he be registered as occupant.

(3.) We have perused the order of the Tribunal which is in Kannada. It has been filed as an enclosure(Ext. 1) with the objections filed by the first respondent. It reads thus : fcre^ori sDOjsifc sojsuj^d rra,zkd o. si. 3o. 88 ^3j 9-16 wr^ eraadpfc B3rta|c&3i3o33^odo spssfcr ?3o. 7dg ws5r Q-03 &* *&5Qcs> 3. wsSrofca ^ctorte ad ^etSe^ KJO wncS. ezSrrodcfo ssswon^S Jfc^a, $/a s5j3)?3dD aoB&soc^tf. di^ O23ra3d?k 3dO O.si. rfo. ris^ TOrta s&ac&^S. w ts^oSoc^ w? $/5crt C33dsio3a cSjsorasctoJofcSetfosa 3of9$o3o arrows ^Js^das^cS. sjj^ J^ja s&sOetfdo et3rc330rfo ^s3o& KSaerf^ TOrb rfjsc^ao, rfrfo o. si. ?Sctoc!:ri^ $jart ezp ^jserinsdcio wosa ^oOToSasoOa 3s&fc wt^o^ci^cS iaodo ^?9 KSSSWD SjsS^cfts^tS. Oss^FTl^ rf ^asrfri^ 3JO&?OcJo!)3ori wtSrnsdfJo rf:e3 e2t^jd To.^o.ri^^ d^^croil 0330C33 SSrtD ^J5C^DSSd3 RturfcdD dodo JOOG)&3. "sS^oo" , ssojsfo &TO o3 n^do: sojsu^d o. ?o. rfo. 88 ??; 9-16 0-03 &-$-rt tj&d ^^{fj^ ^ja jfocpedE! esoJ^ jJeo 48 (4)d?^ai3 tssSrnud ty ^od,3j to?osSra sS 3sc&s3d 7. xins^sJ?^ ^^rf ^sid^ ep^jsfrinsdrfa t?oss E5jaeoc35cO:?j5;o ^ja ?33 Qj3 doo^OJ33 SS32rcJOSij^Qod CJDSOSa^O.