LAWS(KAR)-1987-11-8

CHOWRIMUTHU Vs. M S KAVERAMMA

Decided On November 17, 1987
CHOWRIMUTHU Appellant
V/S
M.S.KAVERAMMA Respondents

JUDGEMENT

(1.) THE Appellate Authority, Hassan, has dismissed the appeal filed by the revision petitioner after recording the evidence and after perusing the records of the Land Tribunal. As a matter of fact, it has found that petitioner was not in possession and cultivation of lands in respect of which he had made an application in Form No. 7 for securing occupancy rights and therefore, it has dismissed his appeal. Inothetwards, both the Land Tribunal and the Appellate Authority, on evidence recorded respectively before them, have recorded a finding that petitioner was not cultivating the lands on the relevant date, having regard to the inconsistency in the oral evidence led by him. In such cases, the Court exercising revisional jurisdiction should not interfere unless the conclusions of the authorities below have been based on conjectures and not evidence, as held by the Supreme Court in the case of Vinod Kumar Arora v. Smt. Surjit Kaur (A.I.R. 1987, S.C. Page 2179).

(2.) NO such infirmity is pointed out in the order of the Appellate Authority constituted under the Karnataka Land Reforms Act. This revision petition is therefore misconceived and must fail. Accordingly, it is rejected.