SUBRAMONIA IYER Vs. OUSEPH SOURIYAR

JUDGEMENT

(1.) NO error of law. S.31(3) of Act 1 of 1964 does not make it obligatory for the Land Tribunal to take into account the statistics published under S.44. It only makes those statistics evidence which may be taken into account just like any other piece of evidence though, of course, it need not necessarily be tendered by either party. But here the Land Tribunal was not invited by either party to look into the statistics, and the appellate authority did not err in law when it held that the Land Tribunal's failure to do so was no ground for setting aside its order. Subramonia Iyer v. George 1968 KLT. 200 relied upon by the petitioner has no bearing on this case. What was held there was that what is relevant is the statistics for all years (in so far as they are available) and not for any particular year. The question whether the Land Tribunal was bound to consider the statistics whether invited to do so or not did. not arise in that case.

(2.) PETITION dismissed with costs. Dismissed.