RAJA LALTA PRASAD Vs. RAM BAHADUR

JUDGEMENT

(1.) The appellants in this case brought a suit in a Rent Court for the ejectment of the plaintiff-respondent from certain land.

(2.) The respondent put forward the plea that he was the owner of the land and that it was grove land.

(3.) The Rent Court took action, under Section 199 of the Tenancy Act and directed the respondent to file a suit in order to have the disputed question of title determined. It is out of this suit that this second appeal has arisen.