JEON SINGH Vs. CHANAN SINGH AND OTHERS

JUDGEMENT

(1.) THIS appeal arises out of a suit brought by Jiwan Singh for possession of the land in dispute and for recovery of Rs. 810/ - as mesne profits.

(2.) IT may be mentioned that one of the Defendants, namely, Kahla Singh, died and the application for bringing his legal representative on the record was not brought within limitation.

(3.) WHETHER the Plaintiff is entitled to get mesne profits ? If so, to what extent ?