MONAPPA ACHARY Vs. KULA NAGAPPA GOWDA

JUDGEMENT

(1.) THESE two Writ Petitions are registered on receipt of the case records in the two appeals in LRAA 182/87 and LRAA 187/87 by the Registry when the said appeals stood transferred to this Court on abolition of the Additional Land Reforms Appellate Authority, puttur. In the said two appeals, the common order dated 13. 11. 87 passed in case No. LRY. 694/74 -75 by the respondent No. 2 - Land tribunal, Sullia granting occupancy right to the contesting respondent no. 1 herein in part of the claim. When the first appeal is by the tenant to challenge the impugned order in so far as the same related to rejection of the claim, the other appeal is by the landlord in so far as the same related to grant of occupancy right.

(2.) I heard the Learned Counsel Sri S. S. Sripathy and Sri K. Krishna Bhat appearing for the petitioners in the petition and counter petition respectively (They also represent the contesting respondent in the respective petitions ). The learned High Court Government pleader Sri S. S. Guttal represents the Land Tribunal and the State in both the petitioner. I have also perused the case records.

(3.) THE parties are adverted to here below as they appear in the first Writ Petition, for convenience.