VAJECHAND RAMAJI Vs. NANDRAM DALURAM

JUDGEMENT

(1.) An important question is raised in this case as to the construction of the Mamlatdars Courts Act II of 1906.

(2.) The suit was brought in Mamlatdar's Court of Dohad for possession of a certain house in the town and a decree passed that the plaintiff should be restored to immediate possession of the said house, with costs to be paid by the defendant.

(3.) The suit was filed on the 24 September 1906; evidence taken on the 22nd, 24 and 26 October and then the case was adjourned for argument.