DINANATH CHANDA, AND ON HIS, DEATH HIS HEIRS AND LEGAL REPRESENTATIVES UMESH CHANDRA CHANDA Vs. SHEIKH NAWABALI

JUDGEMENT

(1.) These five appeals arise out of as many suits for recovery of possession of certain plots of land on establishment of title.

(2.) The lands are situated in Mouzah Fazilabari, which originally appertained in equal shares to two revenue paying Estates Nos. 4357 and 265 on the revenue roll of the Dacca Collectorate. In the year 1888 as the result of a partition effected under the Estates Partition Act, 1876, the lands in question fell to Estate No. 265.

(3.) The general case for the plaintiffs was that they had obtained settlement from the landlords in 1292, i.e., 3 years before the partition, that the lands diluviated in 1293, and re- appeared in 1316, Thereafter, it is said, the plaintiffs were dispossessed by the principal defendants acting on the strength of settlements taken from some of the co-sharer landlords.