DHARINI KALITANI Vs. SISURAM KALITA

JUDGEMENT

(1.) This appeal arises out of a suit instituted by the plaintiffs to recover possession of the lands in dispute which are stated to be paikan lands of the Billeswar temple, in the District of Kamrup.

(2.) It appears that the temple was endowed with lands and paiks by the Assam Kings. Various duties were assigned to the paiks, of whom there are several classes. The paiks were assigned lands for their maintenance and these lands are known as paikan lands.

(3.) It appears that one Tojo was the last male paikan and that, upon his death, his widow held the land and the services were performed by proxy, the defendant No. 1. The plaintiffs are the two surviving daughters of Tojo and each of them has a son.