NARAYANA MENON Vs. KALLANDI

JUDGEMENT

(1.) C. R. P. Nos. 1510 & 1511/1972: These two revision petitions have been referred to us to settle the scope of S.125(3) of the Kerala Land Reforms Act 1 of 1964. The suits out of which these revisions arise were for injunction restraining the defendant from interfering with the plaintiff's possession.

(2.) S.125(3) of the Act reads:

(3.) We are therefore of the opinion that the orders of the Courts below against which these two revisions are filed are unsustainable in law, and that no question regarding the rights or status of a tenant or kudikidappukaran is shown to arise in these suits for injunction in which the question was referred for determination to the Land Tribunal. We allow the revision petitions and set aside the orders of the Court below and direct that Court to proceed with the suits in accordance with law. There will no order as to costs.