NOHAR AHIR Vs. PRATAB AHIR

JUDGEMENT

(1.) This is a defendant's appeal arising out of a suit for joint possession of the plaintiff's share in certain tenancy lands.

(2.) The main defence put forward on behalf of the defendant was that these lands were not joint tenancies at all but belonged exclusively to the defendant and that the plaintiff was the defendant's sub-tenant.

(3.) The Court of first instance dismissed the plaintiff's suit but on appeal the decree has been set aside and the suit for joint possession decreed.