LAWS(ALL)-1965-7-28

SHEO Vs. BRIJ MOHAN

Decided On July 08, 1965
Sheo Appellant
V/S
BRIJ MOHAN Respondents

JUDGEMENT

(1.) THIS is a Defendant's second appeal from the concurrent decisions of the courts below decreeing the Plaintiff's suit for his ejectment from certain plots. The Plaintiff Respondent, Brij Mohan, alleged that he acquired the land in dispute from one Niwas who had become the bhumidhar thereof on the date of vesting under the UPZA and LR Act; that as Niwas was a disabled person, he could not cultivate the land himself and the Defendant Appellant Sheo occupied it during the period of disability; that on 20th June 1956 Niwas sold his bhumidhari rights to the Plaintiff; and that the Plaintiff wanted to cultivate the land himself but the Defendant refused to vacate it; hence the suit.

(2.) THE Defendant resisted the suit and pleaded that he had become sirdar of the land, having been in adverse possession for more than two years before the date of the vesting and acquired hereditary rights in it Under Section 180(2) of the U.P. Tenancy Act. He further pleaded, in the alternative, that he had acquired adhivasi rights because of his occupation of the land in 1356 F. and 1359 F. He also pleaded that the question whether he had acquired adhivasi rights had already been decided in a previous suit filed by Niwas for his ejectment and this decision operated as res judicata against the present Plaintiff who claimed through Niwas.

(3.) MR . K.P. Singh has argued that the finding of the revenue court in the earlier suit that the Defendant had be -come adhivasi of the land is a bar to the present suit. I cannot agree. When the former suit was filed there was no provision in the UPZA and LR Act relating to asamis and Niwas could not have asked for the Defendant's ejectment on the ground that he was only an asami of the land. Subsequently, after the decision in the suit, the Act was amended with retrospective effect with the result that a fresh cause of action accrued to the