NARSHINGDAS Vs. SOHAN LAL

JUDGEMENT

(1.) This is a plaintiff's appeal against an appellate decree of the District Judge, Amritsar, allowing the appeal against the decree of the trial Court to the extent of one-third of the property.

(2.) Sohan Lal was the landlord of an area of land measuring 18 'kanals' of which the occupancy tenant was Mahant Raghunath Das. This is how it was shown in the revenue records in 1934. Sometime in March 1934 occupancy rights in this area of land were released by Mahant Raghunath Das in favour of the landlord. On the 3rd of March 1934, Sohan Lal transferred to Rattan Chand for a sum of Rs. 6000/-one-third of 18 'kanals'.

(3.) On the 16th of December 1935, a suit was brought to set aside the release which was made by the Mahant jn favour of Sohan Lal. This suit was decreed in 1937, but on appeal it was held that the person who is the Chela of Mahant Raghunath Das would be entitled to possession after the death of the Mahant-an event which occurred on the 30th of January, 1942.