KARIYA MAHTO KURMI Vs. RAM SARUP

JUDGEMENT

(1.) These appeals are connected and may be disposed of by the same judgment. The facts are as follows:

(2.) The parties are co-sharers in the village of Padri Mahdeo Buzurg. The appellant here, Kariya Mahto, is the owner of a plot No. 627/3 in this village and adjacent to it is another plot No. 627/4, the property of the respondents Ram Sarup and Bhagwat Prasad.

(3.) The parties are at variance regarding the boundary line between these two plots and in the year 1913 they brought cross-suits against each other.