RAM SUNDERS Vs. SUBEDAR

JUDGEMENT

(1.) This appeal arises out of Judgment and decree dated 4.3.76 passed by the District Judge, Basti in Civil Appeal No. 60 of 1975, Ram Sunder and others v. Subedar and others, whereby the first appellate court has dismissed the appeal of the plaintiffs/appellants and confirmed the judgment and decree recorded by the trial court on 2.11.74.

(2.) Original Suit No. 133 of 1969 was filed by the present appellants before the trial court for demolition of the constructions raised over the land, shown by the letters ABCD in the site plan in the foot of the plaint and for delivery of possession over the land, in favour of the plaintiffs. In the site plan, in which the disputed land has been shown by letters ABCD, the entire Sehan land of the plaintiffs has been shown by letters PQRS. It has been alleged by the plaintiffs that their house has always been facing towards north and the entire land shown by letters PQRS has been in their possession and they are in its peaceful possession. In the west of their house, there was a house of their collateral Sheo Balak, which fell down about 4 years back and that too came in possession of the plaintiffs. Thus, this land belongs to the plaintiffs. The defendants unlawfully raised their Ghari over the land shown by letters ABCD and have also put a thatch over the same on 9th May, 1968. Repeated efforts to get it demolished failed therefore the suit was filed on 13.5.68 claiming the aforesaid reliefs.

(3.) The learned trial court after hearing the parties held that the plaintiffs are riot the owners of the land in dispute. They had no right, title or interest in the same. It was also held that there can be no Sehan of the plaintiff after the house of Sheo Balak. There was no question of settlement of the disputed land under Section 9 of the Zamindari Abolition & Land Reforms Act as the land came into possession after Z.A. in the year 1966. Thus, the suit of the plaintiffs was dismissed.