RAMLAL Vs. MISHRILAL

JUDGEMENT

(1.) THIS is plaintiff's appeal against the judgment and decree dated 14 -2 -69, passed by Additional District Judge, affirming the Judgment and decree dated 4 -11 -66. passed by the trial Court dismissing his suit for declaration of status as Bhumisswami and recovery of possession of the suit land.

(2.) FACTS material for decision of this appeal are as under: -

(3.) THE trial Court dismissed the suit. Aggrieved by this judgment and decree the plaintiffs preferred an appeal which met with the same fate. Hence, this second appeal.