PYARI SINGH AND ANR. Vs. GIRIDHAN SINGH

JUDGEMENT

(1.) THIS is an appeal from the judgment and decree of the learned Sub Judge, Cachar, by which the order of the learned Munsiff dismissing plaintiff's suit was affirmed. Plaintiffs have, appealed to this Court.

(2.) THE only question in the case is whether the requirements of the proviso to Section 33, Assam (Temporarily Settled Districts) Tenancy Act had been satisfied.

(3.) THE proviso lays down that if a raiyat