ALI KHAN Vs. RAM PRASAD

JUDGEMENT

(1.) :-

(2.) A learned Single Judge while admitting the aforesaid appeal under Or. 41 Rule 11, CPC referred it to a larger Bench, as he was doubtful about the correctness of the decision in Smt. Rekha Singh v. The State of U. P., AIR 1973 All. 539 cited before him. This is how the present appeal has come before us.

(3.) THE claim was resisted by respondent no. 1 mainly on the ground that the civil court had no jurisdiction to entertain the suit and that the area of plot no. 320 is in accordance with the map and that he is the bhumidhar of plot no. 321 and the area whereof is also according to the map prepared by the consolidation authorities.