C S BALARAMA IYER Vs. KRISHNAN KUNCHANDI

JUDGEMENT

(1.) This C.R.P. is directed against the judgment of the Additional Subordinate Judge of Palghat in C.M.A. No. 47 of 1965. The petitioners in the C.R.P. were the respondents in the C.M.A.

(2.) The C.M.A. was filed by the respondent before us. It challenged the correctness of the fixation of fair rent by the Land Tribunal, Palghat, under S.31 of the Kerala Land Reforms Act, 1963. The fixation was in pursuance of his application, O.A. No. 813 of 1962, which had been renumbered as Application No. 307 of 1964.

(3.) The C.M.A. was filed under S.102 of the Act. Sub-s.(1) of that section, in so far as it is material for the purpose of this case, reads as follows:--