CHOB SINGH Vs. DARYAI SINGH

JUDGEMENT

(1.) These two connected Appeals Nos. 1524 and 1525 of 1922 may be disposed of by the same judgment.

(2.) Two different plaintiffs brought two different suits out of which these two appeals have arisen for the ejectment of the same set of tenants from lands in two different mahals, except for this difference, the case is the same in both the appeals.

(3.) Two points require to be decided. One is whether the appeals, when lodged before the learned District Judge of Mainpuri, ought to have been admitted as within time and should not have been dismissed as barred by limitation. The second is whether, in the circumstances, the defendants-respondents are liable to be ejected.