B S JAGANNATHA SHETTY Vs. MUTHU HENGSU

JUDGEMENT

(1.) This Appeal is directed against the order of the learned Single Judge, dated March 19th, 1984 in Writ Petition No.21293/1982.

(2.) Smt. Muthu Hangsu is an agricultural labour. She resides in a house in Sy. No. 127/11. She applied under Section 38 of the Karnataka Land Reforms Act, 1961, for ownership of that house alongwith an adjoining land measuring 8 cents. She has stated that she has been residing there as an agricultural labourer for the last 27 years. The landlord, however, said that she has been residing there for the past 15 years. He further contended that the house is located at the middle of the garden and if ownership is granted to Muthu Hengsu, it would inconvenience him.

(3.) There was a spot inspection by the Land Tribunal. It appears, at the spot inspection, the landlord agreed to give 5 cents of land in Sy. No. 236/1 instead of acceding to the claim of Muthu Hengsu in Sy.No. 127/11. Accepting that offer, the Tribunal made the order as follows : <IMG>JUDGEMENT_7_KANTLJ1_1987Image1.jpg</IMG> <IMG>JUDGEMENT_7_KANTLJ1_1987Image2.jpg</IMG>