LAWANG CHAND SAH Vs. KEDAR RAM

JUDGEMENT

(1.) This appeal is by the plaintiffs and is against the judgment of reversal.

(2.) The plaintiffs filed a suit for ejectment of defendants and also for a decree for Rs. 450/- for arrears of rent since August, 1960 to October 1961. The plaintiffs also prayed for damages for a sum of Rs. 90/- at the rate of Rs. 2/-per day since the 1st November. 1961, to the 15th December, 1961. They also prayed for future damages.

(3.) The suit relates to area 70' x 18' of survey plot No. 1644 of khata No. 1403 under Touzi No. 1258 in village, Braham-pur over which shops exist.