HAZARI Vs. C D S PAUL

JUDGEMENT

(1.) This regular second appeal by defendants No. 1 and 2 is directed against the judgment and decree of the first appellate Court affirming on appeal those of the trial Judge, whereby the suit of plaintiff- respondent No. 1 for declaration that defendants No. 1 and 2/appellants were in possession of the suit land as Pattedars under him on payment of annual Chakota of Rs. 8500/- was decreed.

(2.) The facts :-

(3.) The suit was contested by the contesting defendants. They, inter alia, pleaded that defendant No. 1 was a tenant on payment of 1/3rd Batai under the plaintiff and Smt. Prem Lata, defendant No. 4. They denied having executed any Pattanama in favour of the plaintiff.