GURU DAS DAS Vs. KALI DAS CHANGA

JUDGEMENT

(1.) This appeal arises out of a suit in ejectment.

(2.) The Munsif passed a decree in the plaintiff s favour. That was overruled by the lower Appellate Court. But the decision of the lower Appellate Court has in turn been reversed by the judgment of this Court and it is from that judgment that this Letters Patent appeal is preferred.

(3.) The Judge of the lower Appellate Court came to the conclusion that as between the parties to this litigation the plaintiff had created a permanent tenancy in favour of the defendants- appellants before us. The documents are susceptible of that meaning and we see no reason for disturbing the learned Judge s conclusion.