SUNDERLAL Vs. RAMJILAL

JUDGEMENT

(1.) THE suit which has given rise to this appeal relates to the Taluka of Tarenga in the Bilaspur District of the Central Provinces and forms the sequel to a dispute which began between the ancestors of the parties so long ago as 1860. Another question connected with this Taluka was the subject of an appeal to His Majesty in Council in the year 1899 [Lokenath v. Bissessar nath (1)], and in the judgment of the Board in that case the history of the Tarenga Taluka is set out in detail. It is necessary; however, in order to underStand the nature of the present contentions, to state the salient facts.

(2.) THE Tarenga Taluka originated in the grant by Government in the early part of the nineteenth century of a large tract of waste land to one Mahadeo Sao from whom both of the contending parties derive their descent.

(3.) THE following table will show the relationship in which the parties stand to each other;