JAGDEO SAO Vs. BASUDEO NARAIN SINGH

JUDGEMENT

(1.) THIS appeal by the judgment-debtors is directed against the order dated 29-11-1951 passed by Mr. C.M. Prasad, Additional Subordinate Judge, fifth Court of Patna.

(2.) IN order to appreciate the points raised at the bar it is necessary to give some relevant facts of the litigation out of which the present appeal arises. The decree-holders-respondents filed Title Suit No. 127/6 of 1949/1951 for declaration of their title to and recovery of possession of 32.84 acres; of land appertaining to khata No. 584 in village Daxilatpore Basa-wanbigha bearing tauzi No. 964 of the Patna Collectorate. The plaintiffs claimed the land as their bakasht while the defts. claimed different areas out of the area in dispute as the lands settled with them for cultivation from time to time of which they were entitled to remain in possession.

(3.) THE order portion of the judgment ran thus: