SANIRAM KACHARI Vs. GAURI RAM KOCH

JUDGEMENT

(1.) THIS is an appeal from the judgment and decree of the Subordinate Judges LAD, by which the order of the Munsiff' of Gauhati decreeing plaintiff's claim was affirmed. Defendants have appealed.

(2.) PLAINTIFF 's case was that he purchased the property in suit on 9 -5 -1933 from Bhubal Ram Kachari, its owner. He got possession also of the property sold to him and claimed that he had' been in possession of the land since then. He further averred that he had obtained a mutation on the basis of the sale in his favour. Long after the sale on 4 -6 -1945, the first two defendants got the land mutated in their favour as heirs of Bhubal Kachari. He objected to the mutation in favour of the defendants but he did not succeed in getting the mutation corrected. He, therefore, sued for a declaration of title to the land and confirmation of his possession. It is worthy of note that in the plaint the plaintiff did not base his title on any sale deed.

(3.) THE learned Subordinate Judge agreed with these findings and dismissed the appeal.