(1.) This revision is by the defendant in the suit and it involves the interpretation of sub-s.(3) of S.125 of the Kerala Land Reforms Act, Act 1 of 1964 as amended by Act 35 of 1969, hereinafter referred to as the Act,
(2.) The suit as originally framed was one for injunction. But it was subsequently amended to be one for recovery of possession on the strength of title. After the amendment, in his additional written statement, the defendant raised the contention that the civil court had no jurisdiction to decide the question regarding his rights as a tenant arising in the suit and pleaded that the question relating to tenancy right had to be referred to the Land Tribunal for decision and the suit stayed pending receipt of the decision of the Land Tribunal.
(3.) Issue No. II in the suit reads: