Section 45 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
45. Res judicata.
(1)The decision of a Tribunal or the Special Appellate Tribunal in any proceeding under this Act, on any matter falling within its jurisdiction, shall be binding on the parties thereto and persons claiming under them in any suit or proceeding in a Civil Court, in so far 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 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.
