HARI SINGH Vs. BHAWANI RAM

JUDGEMENT

(1.) THIS is Harisingh and others defendant appellant's second appeal against the judgment and decree of the Revenue Appellate Authority, Kota dated 18. 3. 1964.

(2.) BRIEFLY the facts of the case are that Bhawaniram and Ram Prasad plaintiff respondents filed a suit that they were the tenants of suit lands consisting of 26 bighas in village Nongia, Tehsil Bharatpur for a long time from Smt. 2006 to Smt. 2012. They were wrongly dispossessed under proceedings u/s. 145 Cr. P. C. and the possession was given to the defendant appellants, the owners of the land. The possession should be restored to them and they should be declared the tenants of the suit land. The defendant appellants denied their claim. The trial Court decreed the plaintiffs' suit and this decree was affirmed in the first appeal, filed by the defendant appellants, by the Revenue Appellate Authority Kota, hence this second appeal.