DIP CHAND Vs. MUHAMMAD KHALIL

JUDGEMENT

(1.) The plaintiff sought to enforce his right to possession of certain land by ejection of the defendants 1 to 3 and that the fourth defendant, the zamindar, be ordered to execute in favour of the plaintiff a perpetual lease in terms of the agreement entered into between the plaintiff and the fourth defendant who had received from the plaintiff a sum as nazrana.

(2.) The first Court gave him damages only.

(3.) The lower appellate Court gave him a decree ordering the zamindar to execute a registered lease in his favour conferring on him a right of occupancy in terms embodied in the receipt, Ex. No. 6, dated the 16 of March, 1919 and ordered that he be put in possession by ejectment of the defendants.