SASI BHUSAN BHADOR Vs. BASANTA LAL BHAR

JUDGEMENT

(1.) This appeal arises out of a suit for recovery of possession of 7 1/2 bighas of land, on the allegation that the land was dedicated to the deity "Ganesh Janani", and that the plaintiffs were appointed she-baits under an arpannama dated 12th Falgun 1315 B.S. executed by one Dhankumari. It is further alleged that they had been in possession thereof until they were dispossessed in 1319.

(2.) The defence was that by a subsequent deed dated the 26th Bhadra 1316, Dhan. kumari Dasi made a gift of the property in favour of the defendant subject to a charge in favour of the Thakur, and that by a still later deed dated 7th Assin 1316, she revoked the first deed of dedication dated 12th Falgun 1315 altogether,

(3.) The Court of first instance dismissed the suit. On appeal the decree of the Court of first instance wag reversed and the plaintiffs suit decreed.