BALDEO THAKURAI Vs. UGRA NATH MISRA

JUDGEMENT

(1.) The circumstances out of which this present appeal has arisen are as follows :

(2.) The village of Purnian, which belongs to the plaintiffs-respondents, and the village of Chatrapar, which belongs to the defendants-appellants, are situated in the northern part of the Basti District. What is known as the Bilar Nadi flowed between them and at the last Settlement formed the boundary.

(3.) A reference to the Settlement Report and the maps attached thereto shows that what is called the Bilar river is really a bed of the Burhi Rapti, which falls into the larger Rapti river.