RAJIBA GAUNTIA Vs. BAJI KAHAR

JUDGEMENT

(1.) This appeal arises out of a suit for ejectment. Plaintiff alleged that his father was the protected ticcadar and landlord of the village in which the lands in dispute are situate, that the defendants father held the lands which are Bhogra lands under the plaintiff s father as a sub- tenant that the defendants have no right to continue in possession of the lands against the plaintiff s will and prayed for recovery of khas possession of the lands.

(2.) The defence was that long before this plaintiff s father became ticcadar of the village, the lands were leased in perpetuity to the defendants ancestors by the then Gauntias (proprietors) of the village and they had at great cost and labour broken up the lands and made costly improvements.

(3.) Both the lower Courts have dismissed the suit.