GURBUKSH PROSHAD TEWARI Vs. KALI PROSAD NARAIN SINGH

JUDGEMENT

(1.) This is an appeal by the defendant No. 1 from the judgment of the learned Subordinate Judge of the second Court at Saran.

(2.) The suit was brought for declaration of title to, and possession of, certain lands.

(3.) It appears that many years ago the Mahal Guthui was divided into three separate estates, but some lands remained joint between the three separate estates. The tauzi numbers of the three estates are now 1925, 1926 and 1927.