LAWS(PVC)-1929-3-91

MAKHAN LAL PAUL Vs. RUP CHAND MAJI

Decided On March 07, 1929
MAKHAN LAL PAUL Appellant
V/S
RUP CHAND MAJI Respondents

JUDGEMENT

(1.) In the suit out of which this appeal has arisen the plaintiff sued for the recovery of some 4 bighas odd of land. His case was that the land in suit formed part of the mal land of th& zamindar of the village. The plaintiff took a lease from the patnidar, defendant 1 being, he alleged then, the patnidar's gomashta and having granted the lease, plaintiff has been dispossessed by defendant 1 and hence this suit.

(2.) The defence was that the lands in. suit did not fork part of the zemindar's mal land in village Kharagore but that it was lakheraj lands of which they; had taken settlement from the shebait.

(3.) The trial Court found the plaintiff had not made out any title and dismissed the suit.