BHARATHI LAKSHMI Vs. SANKU KRISHNAN

JUDGEMENT

(1.) The revision petitioner challenges the judgment of the Appellate Authority in AA 3 of 1984. The Appellate Authority passed a cryptic judgment holding "appeal is against EP which is not maintainable under S.102 of the KLR Act. Hence dismissed".

(2.) The Land Tribunal under S.22 of the Kerala Land Reforms Act, for short the Act, found that the land-owner is entitled to resume 17 1/2 cents of property from the southern portion shown in red colour in Ext. P4 plan. The land-owner deposited the amount payable to the tenant as early as on 29-7-1971. In fact, be initiated proceedings for resumption as early as in 1965.

(3.) The provisions contained in the Act relating to resumption make it abundantly clear that the Tribunal is obliged while passing an order of resumption to determine finally the amount that is payable to the tenant. The provision reads thus: