BUTU NAIK Vs. SARASWATI DEVI

JUDGEMENT

(1.) Defendants are the appellants against a confirming decision in a suit for declaration of right, title and interest over the disputed land and for recovery of possession and mesne profits.

(2.) According to the plaintiff's case, the disputed land had been settled with the plaintiff in O.E.A. Case No. 696 by order dated 9-4-1971 and she is possessing the disputed land thereafter by inducting tenants.

(3.) Defendant No. 1 alone contested the suit and others were set ex parte. Defendant No. 1 took the plea that the alleged settlement of the land under the O.E.A. Act was illegal. We further pleaded that he is in cultivating possession of the disputed land since more than thirty years and has perfected title by adverse possession.