NARAIN Vs. BALABH DAS

JUDGEMENT

(1.) This is an appeal from a judgment and decree of the Court of Appeal, exercising original jurisdiction, dated 31st July 1948, whereby the plaintiffs suit was decreed with costs.

(2.) The plaintiffs brought the suit for a declaration of their title to sixteen bighas and odd of agricultural land in village Kumin on the allegation that they had perfected a title by prescription for a period of over twenty years. Out of 10 defendants, only a few contested and have resisted the suit on various grounds. The principal grounds were two :

(3.) The facts of the case are that the disputed land belonged to one Gadru, who, on 19-10-1980, had transferred it for Rs. 1000 in favour of one Guju, predecessor-in-title of the present plaintiffs. At the time of the sale, Guju was a 'Kuthiala' or store-keeper of the plaintiffs.