ANNAIAH Vs. SUBBARAMAIAH

JUDGEMENT

(1.) THIS revision is filed by the tenant to challenge the Order dated 30-8-1989 passed by the land reforms appellate authority, hassan district, hassan in appeal No. Lraara 24/88. In passing the said Order, the appellate authority while allowing the appeal of the landlord had set aside the Order dated 11-9-1987 passed by the respondent 3-land tribunal, holenarasipura in granting occupancy right in respect of 2 items of the land while rejecting in respect of yet another item of the land.

(2.) I heard the learned counsel for the revision petitioner Sri b. Manoharand the learned counsel for the contesting respondent 1-Smt. S. n. sudha appearing along with Sri g. s. visweswara. I have also perused the case records.

(3.) THE facts in brief of the case relevant for our purpose are as hereunder: that the petitioner had filed form 7 before the respondent 3-land tribunal, claiming occupancy right as against the respondent 1 herein in respect of 3 items of the land. They are 1 acre 23 guntas in sy. No. 229/1, 1 acre 8 guntas in sy. No. 230/2 and 20 guntas in sy. No. 233/2. That the land tribunal held the enquiry in the matter of the above claim of the petitioner after causing notices to the parties who had also adduced evidence before the land tribunal thereafter. On appreciation thereof, the land tribunal had passed the Order dated 11-9-1987 in case No. Lrf1/74-75, whereunder, while rejecting the claim of the revision petitioner in respect of the third item of the land, granted occupancy right to him in respect of the first two items of the land.