SHAH CHIRANJI LAL Vs. KUER KEHRI SINGH

JUDGEMENT

(1.) The plaintiff in the suit, out of which this appeal has arisen, prayed for a declaration that the defendants were not entitled to any portion of a piece of land entered as holding No. 3 in the khewat of a village and also to have two decrees of the Revenue Courts, dated respectively the 19 of June 1905 and the 1 of September 1905, set aside and declared void, and for an order that the defendant No. 1 should be ordered to refund to the plaintiff two sums of money paid to him under and by virtue of the said decrees of the Revenue Court.

(2.) The Court of first instance passed a decree in favour of the plaintiff in regard to the declaration as to title asked for but dismissed his claim in other respects.

(3.) Upon appeal the lower appellate Court gave a decree to the plaintiff in the terms of his claim.