JAI NARAIN Vs. JAFAR BEG

JUDGEMENT

(1.) This case has been argued at length before us and we are asked to interfere with the judgment of the Judge of this Court on the ground that he ought not to have decreed demolition of a certain structure in favour of the plaintiffs.

(2.) The suit was a suit in ejectment the plaintiffs alleging that the defendant had trespassed on a small portion of land belonging to them and had erected a building. The suit was filed in the mon November, 1918 and the allegation in the plaint was that the defendant had begun to erect the building during the Civil Court vacation which in the year 1918 lasted from the 20 of September to the 11 of October 1918.

(3.) The plaintiffs prayed for the ejectment of the defendant and also for the demolition of the construction just mentioned.