KAGLAWAU TEJBHANSINGH Vs. AYODHYA PRASAD KAMTA KACHCHI

JUDGEMENT

(1.) By this appeal the defendant, who was unsuccessful in both the Courts below, challenges the decree for possession of certain lands situated at the village Hinauta and mesne profits amounting to Rs. 300.

(2.) THAT the plaintiff's suit was barred by limitation; and

(3.) FOR compensation for any improvement he may have made, provided that before proceeding with the application the Deputy Commissioner shall give notice to the person or persons alleged to have ejected the applicant or kept him out of possession.