AYYAPPAN MANUVEL Vs. ANNAL JOICE

JUDGEMENT

(1.) THESE cases come before us for determination of a general question regarding court fee, what is the court fee that has to be paid on a revision petition filed before the High Court under S. 103 of the Kerala Land reforms Act (hereinafter referred to as 'the act ). This question was considered by a learned single judge of this Court in Subramanian Namboodiri v. Sankaran (1984 KLT 615 ). Justice Thulasidas doubted the correctness of the above decision and referred the matter for the decision of a Division Bench.

(2.) AT the outset, we shall give the bony facts of these cases without any legal lacing. C. R. P. No. 964 of 1993 is a revision against the final order in an appeal under S. 102 of the Act. The proceedings was under s. 80b of the Act for purchase of kudikidappu. The tribunal allowed the application and fixed the purchase price the land owner filed an appeal under s. 102 of the Act. The appellate authority dismissed 'the appeal. The land owner seeks revision of the orders in this revision petition.

(3.) C. R. P. No. 966/93 is against the judgment of the appellate authority dismissing an appeal under S. 102 of the Act filed against the order allowing assignment of right, title and interest of the land owner in proceedings initiated under S. 72 (c) of the Act.