AMINADDI Vs. TARINI CHARAN MONDAL

JUDGEMENT

(1.) This appeal arises out of a suit to recover possession of newly formed Chur land as accretion to the plaintiffs raiyati jote land, and for mesne profits.

(2.) The defence was that the land was reformation in situ of land which the defendants held under the Government in a Government Khas Mahal, and which had been submerged in the river.

(3.) It appears that the land was submerged in the year 1672 and re appeared in 190 5. After the reformation, the defendants took possession of the land and they have been in possession since then.