BALDEO Vs. MULOO

JUDGEMENT

(1.) This is a plaintiffs appeal arising out of a suit for joint possession of a holding and Rs. 150 as mesne profits. The following genealogical table will elucidate the position of the parties:

(2.) It appears that Lachhi Ram, the common ancestor, was the original tenant of the occupancy holding now in dispute. Upon his death, the holding was jointly cultivated by Chheda Lal and Duli, his two sons. Chheda Lal appears to have left the parent village Agras about the year 1907 and settled in the Rampur State; since then the holding in question remained in the occupation of Duli and his son Mulu.

(3.) The plaintiffs are the sons of Chheda Lal and the defendants are the son and widow of Mulu.