RANJIT SINGH Vs. RADHA CHARAN CHANDRA

JUDGEMENT

(1.) This appeal arises out of a suit brought by certain putnidars to obtain possession of certain chaukidari chakran lands. These lands have been resumed by Government and made over to the zemindar-defendant, and the putnidars contend that under the terms of their putni lease executed in their favour in Jure, 1854, they are entitled to possession of these lands.

(2.) The lower Courts have given them a decree.

(3.) The defendant appeals. It is urged on his behalf (i) that the suit is barred by limitation under Art. 113 of the Limitation Act; (ii) that the lands in dispute are not covered by the plaintiffs putni lease; and (iii) that the lower Court should not have given the plaintiffs a decree without settling what additional putni rent the plaintiffs should pay to the defendant.