BISAN PUSHA GOND Vs. MAYARAM

JUDGEMENT

(1.) PROCEEDINGS under Section 145, Criminal P. C. were initiated against Bisan (party No. 1) and Mayaram with 6 others (party No. 2) by the Gondia police; and on 29. 9. 1951, the Sub-Divisional Magistrate, Gondia, passed a preliminary order under that section. Written statements were filed and evidence was recorded. As the Sub-Divisional Magistrate was unable to decide the identity of the party in actual possession, he acted under Section 146 'ibid' and ordered the attachment of the property in question. Party No. 1 sought revision of that order, but his application was dismissed by the Additional Sessions Judge, Bhandara, and he has now come up in revision to this Court.

(2.) THE property consisted of field 'khasra' No. 294, area 5. 93 acres, in Batana, Gondia tahsil, Bhandara district; and party No. 1 claimed that Narbad, its owner, had sub-let the field first to his father and subsequently to himself. He had, he added, received the land on 'batai' as usual from Narbad, had ploughed, manured and sown it; but party No. 2 was endeavoring to disturb his peaceful possession, Party No. 2 asserted 'per contra' that in June and July 1951, Narbad had transferred or gifted portions of the field to various of its members to whom possession had been delivered and that since then they had been in lawful and peaceful possession of their holdings. They also denied that Narbad had given the land on 'batai' to party No. 1 or that the latter had prepared or sown crops in it.

(3.) IN the course of his order dated 27. 5. 1952 the learned Magistrate made the following observations: I have no belief in the story of party No. 2 put through their witnesses (Nos. 4 and 5 for party No, 2 ). I therefore, reject the they of party No. 1 that party No. 1 and his father who have claimed in have been the sub-lessees of the land in dispute were employed as servants by Narbad and cultivated the land in the past on behalf of the tenant Narbad. Narbad, the owner of the field in dispute was cited by party No. 2 as their witness but he was given up by them for reasons best-known to them. It is likely that some part of his evidence might have gone against their interest and therefore he was not examined. From the evidence on record, therefore, I find that party No. 2 was not in possession of the land in dispute at any time and that no transfer of land has taken place in pursuance of the transfer deeds. From the evidence adduced by party No. 1 I am satisfied that last year he cultivated the land on 'batai'. . . and the members of the party No. 2 tried to disturb his possession.