Section 22(2) in Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964
(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 be binding on the parties thereto and persons claiming under them in any proceeding under this Act before a Tribunal or the Special Appellate Tribunal in so far as such matter is in issue between the parties or persons aforesaid in such proceeding.
