SIDDARAJAMMA Vs. LAND TRIBUNAL TARIKERE

JUDGEMENT

(1.) HEARD the arguments of learned counsel on both sides.

(2.) THIS revision arises from the judgment and order dated 4-4-1988 of the land reforms appellate authority, chickmagalur district, chickmagalur made in lra No. 82 of 1987 on its file conferring occupancy right on respondent 2-kempirangaiah in respect of,ft acre of the agricultural land in sy. No. 4 of rangenahalli, lakkavalli hobli, tarikere taluk in chickmagalur district by setting aside the order dated 30-4-1987 of the land tribunal, tarikere, made in lrt No. 7 of 1976-77 rejecting respondent 2's application in form No. 7 which was filed for grant of occupancy right in respect of the said 1 acre as also another acre of the land in the same survey number.

(3.) CERTAIN undisputed facts emerging from the material on record are as stated hereinbelow. One t. Rangaiah was the owner of the said 2 acres of the land in sy. No. 4 of rangenahalli village in tarikere taluk of chickmagalur district. On 6-5-1966 he entered into an agreement with petitioner Smt. Siddarajamma to sell the said land to her for valuable consideration. When he was not willing to execute the sale deed in favour of petitioner in terms of the said agreement, the suit in o. s. No. 20 of 1968 for specific performance was filed on 17-1-1968 by the petitioner against him for a decree directing him to execute the sale deed in respect of the said land in performance of his part of the said agreement. That suit was filed in competent court of the munsiff at tarikere. Ultimately, it was decreed as prayed on 10-1-1969 by the trial court.