DAULAT SINGH Vs. INDER SINGH

JUDGEMENT

(1.) The only question for decision in this appeal is whether tin suit out of which it has arisen was cognizable by a Civil Court.

(2.) It appears that just before the recent revision of settlement in the Bulandshahr District, the plaintiff Inder Singh was recorded as the sole tenant of certain occupancy holdings.

(3.) The defendants applied to the Record Officer for correction of the papers, alleging that they were joint tenants of these holdings whose names should be recorded along with that of the plaintiff. Eventually by order of the Commissioner passed in appeal, the defendant were declared to be holding jointly with the plaintiff and an entry was made accordingly.