(4)The decision of a Civil Court on any matter falling within its jurisdiction shall be binding on the parties thereto and persons claiming under them in any suit or proceeding before a Revenue Court or an appellate or revisional authority in which such matter may be in issue between them.] [Added by section 108(iii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
