ANANT PRASAD SINGH Vs. HMANNERS

JUDGEMENT

(1.) In this appeal the plaintiff is the appellant. He instituted the present suit for declaration of title to, and recovery of possession over, a piece of land against the defendants on the ground that they are trespassers.

(2.) In order to understand the grounds urged in support of the present appeal, it isnecessary to advert to some facts that happened before the institution of the present suit, and these facts are:

(3.) In 1883 the defendants 1st party were the lessees of a share in Mouza Satmalpore and while they were lessees, they obtained possession of the land in suit under kurtowlee leases executed by the tenants of the mouza. By this arrangement the 1st party defendants acquired the right of under-raiyats.