KESHO PRASAD SINGH Vs. SHEO PARGASH OJHA

JUDGEMENT

(1.) This is an appeal against a decree of the High Court of Judicature at Allahabad of July 9, 1921, affirming a decree of the Subordinate Judge of Ghazipur of September 3, 1918.

(2.) The suit was brought by the respondents against the appellant for the possession of certain lands described in the plaint. These lands consisted of a 2 anna 8 pie share in a permanently settled mouzah called Pachrokhia: and a grove No. 526 in Mouza Balihar.

(3.) A decree has been passed substantially as prayed, The defendant appeals.