ALIMUDDIN Vs. ISHAN CHANDRA DEY

JUDGEMENT

(1.) These four appeals relate to four suits, which were brought by the plaintiff for declaration of his right to certain lands, for a direction that the Collector should proceed with their partition Tinder the Estates Partition Act, and for possession to be given to the plaintiff and his co-sharers.

(2.) The facts of the case are as follows: Proceedings under the old Estates Partition Act (VIII of 1876) were taken with regard to estate No. 1893, but certain persons objected that the plots in dispute did not appertain to estate No. 1893, but to other mehals. The Collector consequently passed an order, excluding these disputed lands from partition.

(3.) The plaintiff complained that this order of the Collector was wrong on the merits and he said that the lands really appertain to estate No. 1893 and ought to have been partitioned; and he now prays that this be ordered to be done and that possession be given to him and his co-sharers.