(1.) This is a tenant's revision against the order of the Appellate Authority, Nanjangud, constituted under the Karnataka Land Reforms Act against the order dated 30-3-1988 passed in Appeal bearing No. NIL presented to it against the order of the Land Tribunal, Yelandur, dated 18-2-1987.
(2.) The Land Tribunal had granted occupancy right to the applicant before it, the present revision-petitioner, in respect of Sy. No. 414/2 and 415/2 of Kesthur village, each measuring 20 guntas. The Appellate Authority after permitting the appellant to lead additional evidence, reversed the finding of the Land Tribunal and set-aside the order conferring occupancy rights on the revision-petitioner. There fore the present revision.
(3.) As a rule, this Court while exercising jurisdiction under Section 121-A of the Karnataka Land Refo ms Act, will not sit as a second court of appeal. it will be open to the aggrieved parties to invoke the revisional jurisdiction only in regard to errors of jurisdiction or to avoid a grossly unjust order.