AJODHYA PROSAD SINGH Vs. RAM GOLAM SINGH

JUDGEMENT

(1.) The suit out of which this appeal arises was brought by the plaintiffs to recover possession of certain lands, which had been leased to the defendants, by ejecting the defendants from the same.

(2.) The plaintiffs case was that the lands were their zerait lands, that they had been leased to defendants under a series of leases, and that the term of the last lease having expired, the defendants had no right to remain in possession and that the plaintiffs were entitled to recover possession.

(3.) The defendants on the other hand denied the plaintiffs right to eject them from the lands alleging that they had acquired occupancy-rights in the lands by having been in possession for more than 12 years.