RAJA KRISHNA MENON Vs. RAMAN UNNI

JUDGEMENT

(1.) The question involved in these three appeals is as to the apportionment between the appellants-tenants and the respondent jenmi of the compensation amount awarded in three land acquisition cases. The learned Subordinate Judge of Palghat to whom the reference was made under S.31 [2] of the Land Acquisition Act held that 40% of the compensation amount should be awarded to the jenmi and 60% should be awarded to the kanomdar. The tenants have come up in appeal and the appeals have been referred to the Full Bench for a final and authoritative decision as to what is the basis of distribution of the compensation amount between the land lord on the one hand arid the occupancy-tenants on the other.

(2.) The appellants contend that in these cases the entire compensation value as also the solatium should have been awarded in their favour as they are not tenants, but have become full owners of the properties and the respondent is not entitled to get any michavaram. It is also stated that the apportionment should have been made in the proportion of the respective income which the parties derive from the properties as was laid down in the Bench decision of this Court in Krishna Ayyar v. Kuthiravattath Nayar (1958 KLJ 613). According to them the landlord is only entitled to have the capitalised value of the michavaram payable by the tenants and that the entire balance should be paid over to them.

(3.) On the other hand, counsel for the respondent argues that this contention of the tenants overlooks the fact that apart from receiving the rent, the jenmi has several other rights in the properties which must also be taken note of in fixing the compensation, viz., that the jenmi possesses the sub-soil rights and also the rights provided in the Malabar Tenancy Act of getting back possession of the properties from the tenants under certain conditions and it is urged that some portion of the compensation money should be allotted to the jenmi in respect of his possible right of getting possession which is out off for ever by the compulsory acquisition. It is, therefore, contended that the Bench decision requires clarification as the decision is wrongly interpreted as laying down the proposition that in all cases of tenancies governed by the Malabar Tenancy Act the compensation money is to be divided between the jenmi and the tenant in proportion to what they were deriving from the holding.