HARI MAHANTI Vs. PATIT SHAHU

JUDGEMENT

(1.) In this suit the plaintiffs sue to have it declared (1) that a sale under Act X of 1859 of a certain under-tenure, at which the defendant No. 1 purchased it, be declared null and void; (2) that the plaintiffs have a good title to the tenure; (3) and that their possession of the same be confirmed.

(2.) The tenure originally belonged to the defendant No. 2, who sold portions of it to defendant No. 3, and the father of defendant No. 4. The plaintiffs subsequently purchased it for Rs. 475, but they never got their names registered in the landlord's sherishta.

(3.) The landlord, who is the Raja of Puri, then sued the original tenant, defendant No. 2, got a decree, and in execution put the tenure up to sale, at which it was bought by defendant No. 1. Hence this suit.