(1.) This is an appeal by two plaintiffs arising out of a suit for recovery of Rs. 296- 14-6 on account of the arrears of revenue of mauza Lakhanpur, pargana Budaun for the years 1330 and 1331 F. at the rate of Rs. 118-7-3 per annum under Section 161, Act 2 of 1901. The plaintiffs also claimed interest.
(2.) The suit was directed against Hakim Shiam Sunder Lal and his brother Lala Babu, who were the sons of Hakim Jawahir Lal. The defendants contended that the revenue of mauza Lakhanpur had been assigned to their ancestors from the time of the Moghal Emperors, that ten biswas of muafi land of mauza Lakhanpur had bean resumed by the Government in the year 1906 and re-granted to the defendants about the year 19i2, that the plaintiffs had no interest or concern with the right to the Government revenue, that the provisions of the Pensions Act (Act 23 of 1871) were applicable to the case and that a single suit for arrears of revenue situate in three mahals was not maintainable.
(3.) There has been considerable litigation with reference to the right to appropriate the revenue of the property