RATAN SINGH Vs. SUKHRAM

JUDGEMENT

(1.) ON the 10th of March, 1950, Tejpal and Udey Sjngh sons of Kallu and Bhure son of Ram sarup instituted Civil Suit No. 16 of 1950 for declaration that they were owners of the land in suit and for injunction restraining the defendants from ejecting them in execution of the decree passed in the Court of the Assistant Collector 1st Grade, Palwal, in Revenue Suit No. 12 of 1948 on the 1st of July, 1949. That decree proceeds upon the ground that the plaintiffs were tenants-at-will and the defendants-occupancy-tenants were the landlords. The decree was upheld by the Collector, Gurgaon District, on the 14th of December, 1949.

(2.) IN Civil Suit No. 16 of 1950 the plaintiffs maintained that they entered upon the land in suit as owners and that the amounts that they paid did not exceed land revenue and cesses.

(3.) SUKH Ram, Dhani, Lal Singh and Khe-man sons of Teka 'chamar' resisted the suit pleading that the plaintiffs held the land in suit as tenants-at-will and they had been rightly ordered to be ejected by the Revenue Court.