HANJABAM BAPUMACHA SHARMA Vs. HANJABAM GOKULCHANDRA SHARMA

JUDGEMENT

(1.) THIS appeal is directed against the judgment passed by a learned Single Judge of this Court in Second Appeal No. 29 of 1970.

(2.) THE plaintiffs brought the suit for declaration of title and for recovery of khas possession in respect of the suit land after evicting the defendants therefrom. The following genealogical table will be helpful in appreciating the facts:

(3.) THE learned Subordinate Judge, who tried the suit, after trial, held that the plaintiffs had acquired title to the suit land by right of inheritance and that the defendants had not acquired title thereto by adverse possession and thus he decreed the plaintiffs' suit.