DINABANDHU SETHI Vs. CHINTAMONI SAHU

JUDGEMENT

(1.) THE defendants are in appeal against the reversing decision of the learned Subordinate Judge, Aska in a suit for possession and recovery of mesne profits for the three previous years to the suit.

(2.) ACCORDING to the plaintiff, he purchased 70 cents of land in Survey No. 70/3, 18 cents of land in Survey No. 72, and 12 cents of land in Survey No. 72/3 from the defendants 1 and 2 and one Manguli, since deceased, by a registered sale deed dated 15th April, 1953 (Ext. 1) for Rs. 500/-. His vendors delivered possession of 18 cents out of Survey No. 72/2. The plaintiff did not obtain possession in respect of the other properties purchased by him. He, therefore, claimed recovery of possession on the footing of title in Ext. 1 and recovery of mesne profits.