(1.) In this case the first Court has found the plaintiffs title and the second Court dismissed the suit, on the ground that the plaintiffs had not shown that they had been in possession of the jalkar within 12 years of the suit. This finding has been impugned, upon the ground that it is not applicable to a case such as this is alleged to be-a case in which there has been, it is said, an assertion of the incorporeal right of fishery and the question at issue properly was whether the defendants had acquired a right by adverse possession, and not whether the plaintiffs had been in possession within 12 years of the date of suit. It is said that the mere exercise of the right of fishery would not affect the plaintiffs, except either to establish easement in favour of the defendants or to establish adverse possession which had not been found. But this is not the case here, where the question is whether the jalkar belongs to the plaintiffs or the defendant as persons claiming to receive rent in respect thereof and which of those parties is entitled to collect the rent. This appears clearly from the fifth and seventh paragraphs of the plaint. The first paragraph of the plaint says that the jalkar of the khal specified in the schedule appertains to Mauza Madra.
(2.) The defendant s case is that the disputed jalkar is situated in Bisukati. The fifth paragraph of the plaint says: "The defendants Nos. 1 to 6 in collusion with the most influential defendants Nos. 24 to 27 made an attempt to interfere with the plaintiffs possession by forcibly taking kabuliats from the plaintiffs tenants." It further says that the defendants Nos. 1 to 6, being emboldened thereby, dispossessed some tenants and made fresh settlements to tenants and forbade some tenants to pay rent to the plaintiffs and thereby dispossessed the plaintiffs from the disputed jalkar." That is, obviously dispossessed them by receiving rents from the tenants who were in possession of the jalkar. It is then said that the defendants refused to pay rent to the plaintiffs, and the plaintiffs brought this suit for a declaration of their jamai right and right by adverse possession of the jalkar of the khal and for recovery of possession.
(3.) The first Court which decided in favour of the plaintiffs found as follows: It is, however, neither party s case, certainly it is not the defendants case, that during this period any of those proprietors of village Madra actually and personally exercised any fishing right in the disputed jalkars. So in these years either the plaintiffs or the defendants or both these parties were in possession of the disputed jalkars through fishermen tenants.