Section 68 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
68. Res judicata.
(1)The decision of a Tribunal or Special Appellate Tribunal in any proceeding under this Act or of a Judge of the High Court hearing a case under sub-section (2) of section 46 on any matter falling within its or his jurisdiction shall be binding on the parties thereto and persons claiming under them in any suit or proceeding in a Civil Court insofar as such matter is in issue between the parties or persons aforesaid in such suit or proceeding.(2)The decision of a Civil Court (not being the Court of a District Munsif or a Court of Small Causes) on any matter falling within its jurisdiction shall, except in so far as such decision is inconsistent with the provisions of this Act, be binding on the parties thereto and persons claiming under them in any proceeding under this Act before a Tribunal or Special Appellate Tribunal or a Judge of the High Court under sub-section (2) of section 46 insofar as such matter is in issue between the parties or persons aforesaid in such proceeding.
