Section 16 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
16. Powers of the Tribunal.
(1)The Tribunal shall have all the powers exercisable by a Civil Court in the trial of suits and in appeals.(2)The proceeding of the Tribunal shall be summary and shall be, as far as possible, governed by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) with regard to-(a)the issue and service of summons;(b)the examination of parties and witnesses;(c)the production of documents;(d)the payment of compensation and interim payments to one person on behalf of another under disability and in particular to a guardian on behalf of a minor, and(3)A copy of the final order of the Tribunal shall be communicated to the appellant, respondent, the District Munsif and the Settlement Officer against whose order the appeal has been filed and the Tahsildar of the taluk.(4)In cases, where the Tribunal does not order the payment of payments to any person on behalf of another under disability or to a guardian, the Tribunal, shall invest the money in any one of the securities specified in the Appendix to Chapter IV, Part II of the Civil Rules of Practice and Circular Orders (Volume I).
