PANCHOO KAPALI Vs. JAJNESWAR MAJHI

JUDGEMENT

(1.) This is an appeal under Clause 15 of the Letters Patent from the judgment of Mr. Justice Newbould, in a suit for recovery of possession of land.

(2.) On the 20th January 1909, the plaintiffs took a lease of 12 cottas of land from the defendants ; they obtained delivery of possession of 7 cottas only, and the defendants, who had their dwelling-huts on the remaining 5 cottas, agreed to vacate that portion after three months. The defendants, however, failed to carry out the terms of the agreement and continued in occupation of the 5 cottas, notwithstanding the lease in favour of the plaintiffs. These facts have been established by the plaintiffs, but their suit has been dismissed as barred by limitation under Article 3 of Schedule III to the Bengal Tenancy Act. That Article provides that a suit to recover possession of land claimed by the plaintiff as a raiyat or an under raiyat must be instituted within two years from the date of dispossession. This plainly implies that, in respect of the disputed land, the plaintiff wan previously in possession and that he has been deprived of possession by the defendant.

(3.) As was pointed out by this Court in Brojendra Kishore Roy v. Bharat Chandra Roy 31 Ind. Cas. 242 : 22 C.L.J. 283 : 20 C.W.N. 481 the term "dispossession" impels the coming in of a person and the driving out of another from possession, while "discontinuance" implies the going out of the parson in possession and his being followed possession by another.