VANSH BAHADUR SINGH Vs. KAMLA SINGH

JUDGEMENT

(1.) THIS revision is directed against an order of remand whereby the Additional District Judge, Rewa, has set aside the judgment and decree of the trial Court and has remanded the case to it for proceeding under section 221 of the Vindhya Pradesh Land Revenue and Tenancy Act, 1953 (hereinafter called the Act).

(2.) THE petitioner's suit is for declaration of title, possession and mandatory injunction in respect of certain land, which was released in favour of the defendant in proceedings under section 145, Criminal Procedure Code. THE plaintiff claims to be a tenant and, therefore, entitled to its possession. THE relationship of the parties is as follows:- Raghunandan Singh, Daulatsingh, Bishesarsingh and Mst. Kailsuwa are all dead. THE plaintiff's case is that as the land belonged to Raghunandan Singh, he is the sole tenant and entitled to possession of the suit land.

(3.) SECTION 221 (1) of the Vindhya Pradesh Land Revenue and Tenancy Act reads thus:-