NARAIN SINGH Vs. INDU GOWALA

JUDGEMENT

(1.) This First Appeal arises out of a judgment and decree dated 21-4-1981 passed by Sri Ram Charitra Sathi Subordinate Judge, Gumla in Title Suit No. 49 of 1978. whereby and whereunder the said learned court dismissed the plaintiff-appellants suit.

(2.) The plaintiffs filed the aforementioned suit inter alia, on the ground that they took the settlement of the lands in question from one Sri Jamadar Singh on 20-8-1950, and 5-9-1950 and 15-12-1951 and they have been in actual possession of the lands in question.

(3.) According to the plaintiffs, the defendant sought to disturb their possession resulting in a proceeding under Section 144 of the Code of Criminal Procedure. The said proceeding under Section 144 Cr.P.C. was converted into a proceeding under Section 145 Cr.P.C. by the learned Executive Magistrate, by an order dated 21-7-1975.