PADMANABHAN RAVEENDRAN, VADAKKE KALIYIL VILAKATHU VEEDU AND ORS Vs. BHAVANANDAN RAJU; KRISHNAN DEVARAJAN AND ORS

JUDGEMENT

(1.) The revision petitioner herein is before this Court challenging the order of the Appellate Authority under the Kerala Land Reforms Act,1963 (hereinafter referred to as "the Act"), which reversed the order of the Land Tribunal, Kollam; allowing the claim of the first respondent herein. The brief facts which led to the proceedings under the KLR Act is as follows. The revision petitioner had purchased the subject property from one Krishnan Sivarajan, the 3rd respondent by Ext.B1 sale deed on 27/01/1979.

(2.) The petitioner had his residence elsewhere and later he found that the boundaries of the property were destroyed and there was an attempt by the 2nd respondent to annex and appropriate the four and odd cents belonging to the petitioner.

(3.) The O.A was rejected by the Land Tribunal after considering the report of the Revenue Inspector as also the report of the Village Officer. The contention of the revision petitioner that, the application under Sec 80(B) of the KLR Act was under the instigation of the second respondent was accepted by the Land Tribunal. Immediately, after the rejection of the claim in O.A No. 73/88 on 12/01/1988; the suit filed by the revision petitioner was decreed by judgment dated 30/06/1988. The first respondent did not challenge the judgment and decree.