SARASWATA SANGHA Vs. KRUSHNA CHANDRA SETHI AND ORS.

JUDGEMENT

(1.) PLAINTIFF is the Appellant against an affirming judgment in a suit for declaration of title confirmation of possession, or in the alternative for recovery of possession and for injunction.

(2.) THE disputed land measures Ac. 0.30 decimals described in Schedule -B of the plaint. According to the plaint case out of 590. decimals appertaining to plot No. 345 the Plaintiff a registered society got a registered lease on 20 -1 -1972 (Ext. 3) from the Government in respect of Ac.0.30 decimals and possession of the same was duly delivered to the Plaintiff. The Defendants who are alleged to have taken lease of the rest of the land from the Irrigation Department interfered with the Plaintiff's possession and hence the suit .was filed.

(3.) ON these pleadings, the learned Munsif framed six issues and recorded the following findings: