Section 68(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(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.
