CHANDI CHARAN LAHA Vs. MANORANJAN CHATTOPADHYA

JUDGEMENT

(1.) These six appeals are against the order of the Subordinate Judge of Khulna, dated the 15th November 1910, granting applications to review orders previously passed by him on the 27th September last. Six plaints were filed by the present respondents on the 21st April 1909 before the Settlement Officer of Satkhira, District Khulna, praying for the following reliefs: 1. that decrees be passed declaring that the plaintiffs have a rent-free right under a taidad in the lands specified in each plaint and aright acquired by adverse possession and that they are not assessable with rent;

(2.) that decrees be passed for correction of the entries illegally and erroneously made in the khewat in respect of the aforesaid lands;

(3.) that the costs of the cases may be awarded to the plaintiffs, and