LALA BANSI DHAR Vs. BRIJ BASI LAL

JUDGEMENT

(1.) This is a reference by the learned Sessions Judge of Mainpuri recommending that an order passed by Babu Ganga Prasad, Magistrate, First Class, on 15th January 1929, be vacated and that the said Magistrate be directed under Section 517, Criminal P.C., to recover a key from the possession of Brij Basi Lal and make over the same to Lala Bansidhar.

(2.) There is a house at Shikohabad which was in the occupation of Mr. Radha Kishun, pleader. Radha Kishun died in 1908.

(3.) It is alleged that one Govind Prasad was the owner of this house and that he had let out the same to one Mulua. It is further alleged that Mulua had continued in possession of this house on behalf of Govind Prasad between the years 1908 and 1920.