GHASIRAM Vs. GANESHRAM

JUDGEMENT

(1.) THIS judgment shall also dispose of the connected appeal No. 203 of 1961. These appeals are by the plaintiffs.

(2.) PARTIES are related as below:

(3.) THE suits were filed for possession of the bhogra and ryoti fields which originally formed the tenancy holdings of Manbodh, and devolved on his widow Kaushilya on his demise. Civil Suit No. 24 -A of 1948 was for possession of the holdings of mouza Pathari -Pali, and Civil Suit No. 25 -A of 1948, of those of mouza Piparada, both the quondam State of Sarangarh. On the death of Kaushilya on 15 -8 -1946, the holdings were ordered by the Diwan of the State to be recorded in the names of the defendants as Gaontias of the respective villages, The suits were filed for cancellation of these orders and for possession of the holdings.