LAWS(ALL)-1979-12-76

RAM RAJ Vs. RAM KISHAN

Decided On December 31, 1979
RAM RAJ Appellant
V/S
RAM KISHAN Respondents

JUDGEMENT

(1.) These are two connected plaintiff's second appeals against judgments and decrees dated 7-10-1978 passed by learned Additional Commissioner, Jhansi Division, Jhansi, allowing appeal no. 276 and 275 of 1977-78 Banda dismissing plaintiff's suits by setting aside judgments and decree dated 31-7-1978 passed by Assistant Collector 1st Class Karwi/Mau, district Banda in two cases u/s 229-B of Act I of 1951.

(2.) Smt. Shivraniya and Nirbhai filed two suits against U.P. State and Gaon Stbha u/s 229-B, U.P.Z.A. & L.R. Act in respect of 3 plots total area 13 bigha 16 biswa situate in village Mahuta Rupooli, Pargana Karwi, District Banda with the allegations that the L.M.C. Ramyapur allotted the land to them on 26-3-1966. that the plaintiffs were landless agricultural labourers, that they were in possession and that the lease had been attested by the S.K. They therefore, prayed for declaration in their favour.

(3.) The U.P. State denied the case of the plaintiffs and alleged that the land belonged to Gaon Sabha.