GHOGHAR RAUT Vs. JAGARNATH PRASAD SINGH

JUDGEMENT

(1.) This is a plaintiff's second appeal; against a judgment of reversal.

(2.) The suit was for declaration of title to and recovery of possession over 1.12 acres of land, khesra No. 71, Khata No. 75 of village Mohanpur, and the plaintiff claimed title as his ancestral kast land on the basis of an entry in the Record of Rights in the year 1896 recording it in the name of his grandfather Arjun Raut. He asserted that he had been in possession until he was forcibly dispossessed by the defendants landlords in Baisakh, 1348 Fasli.

(3.) The defendants contended that the disputed land had been their zerait or bakasht since before the cadastral survey, and they had all along been in possession.