GATHI KOCH AND ORS. Vs. MEHERUDDIN AND ANR.

JUDGEMENT

(1.) THIS appeal is at the instance of the defendants in a suit brought by the plaintiff for declaration of his title and delivery of possession with respect to 1K -13L of land as described in the schedule to the plaintiff.

(2.) THE plaintiff's case was that he purchased the land from the original pattadar, Jogora alias Joyram, and the purchase was a joint one by the plaintiff, Meheruddin as well as his brother, Safiruddin, and the land in suit fell to the share of Safiruddin, but subsequently Meheruddin got the land by exchange, and defendant Gathi Koch was Mcheruddin's tenant. The other two defendants, Bapuram Koch and Naranath Koch, were sons of Gathi Koch.