Section 64A in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
64A. [ Res Judicata. [Sections 64-A and 64-B were inserted by section 8 of the Tamil Nadu, Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1951 (Tamil Nadu Act XVII of 1951)]
(1)The decision of a Tribunal or Special Tribunal in any proceeding under this Act, or of a Judge of the High Court hearing a case under section 51(2), 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 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 Special Tribunal, or a Judge of the High Court under section 51(2), in so far as such matter is in issue between the parties or persons aforesaid in such proceeding.
