f
i
SURBUDDIN AND ANR.
A
... ..,..
v.
STATE OF KERALA AND ANR.
JANUARY 23, 1995
(K. RAMASWAMY AND B.L. HANSARIA, JJ.]
B
J -
Land Refonns Act-Joint claim statement by husband and wife-Only
husband granted compensation-Joint claim for respective holdin15Wife too
has to be granted compensation.
Land of husband and wife was taken over under the Land Reforms c
Act. They jointly filed their claim statement. Only husband was awarded
compensation. Wife appealed. The High Court dismissed the appeal hold-
ing that no separate claim had been made by the wife.
~ ....
Allowing the appeal, this Court
D
HELD : Wife and husband jointly laid the claim. They both made
the claim in respect of their respective holdings. State shall compute and
grant the compensation payable to the wife in respect of the land held by
her. [534-C]
E
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1017 of
1995.
-t
From the Judgment and Order dated 16.7.84 of the Kerala High
Court in L.A.A. No. 266 of 1970.
F
E.M.S. Anam for the Appellants.
M.T. George for the Respondents.
The following Order of the Court was delivered :
Leave granted.
G
~,.
Notice itself was issued to the husband and the wife for making their
claim for lands respectively held by them which was taken over under the
Land Reforms Act. They also filed jointly their claim statement as indi-
cated in the statement filed in this Court. In that view of the matter, the H
533
534
SUPREME COURT REPORTS
[1995) 1 S.C .. R.
A Tribunal should have granted to both the claimants the compensation for
the lands respectively held by the husband as well as the wife. Since the
wife was not separately awarded while granting the compensation to the
husband, when the appeal was filed, the High Court of Kerala in the
impugned order dated July 6, 1984 in LAA No. 266/78 dismissing the
B appeal on the ground that there was no separate claim made by the wife.
The High Court was wrong in coming to the conclusion that the claim was
not made by the wife. She and her husband jointly laid the claim and so it
would be that they both made the claim in respect of their respective
holdings. In that situation, the State should have granted compensation to
the lands respectively held by them.
c
·The,. appeal is accordingly allowed. The competent authority is
directed to compute the compensation payable to the wife in respect of the
land held by her. No costs.
A.G.
Appeal allowed.
)
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Lex