RAJ BAHADUR LAL Vs. SITLA PRASAD

JUDGEMENT

(1.) This is a defts' appeal arising out of a suit for possession of six sir plots situate in village Mahewa Kalan, Mahal Ramkumar Uparwar, Patti Sitla Prasad, area 6 bighas 15 biswas, & for mesne profits.

(2.) The suit was dismissed by the trial Ct. but the lower appellate Court set aside that decree and gave the plts. a decree for possession over the plots in suit & also for recovery of Rs. 180/- as mesne profits.

(3.) A learned single Judge of this Ct. dismissed the appeal but gave leave to the defts. to file an appeal under the Letters Patent.