POKAR Vs. LAKSHMAN

JUDGEMENT

(1.) THIS is a revn against the order of the learned Munsif No. 1 of Sojat. The facts of the case, as can be gathered from the plaint, are as under:

(2.) THERE is a well known as Kosita at Sojat which was in the Bapi of Naraindas, Sampatraj & others. It was cultivated by Pokar son of Kesa, Jaga, Lachha & Pokar son of Magna. The Bapidars decided to sell their interest & on 20-1-1949, the cultivators are alleged to have agreed to give up possession on 1-5-1949, to anybody who may purchase the rights of the Bapidars. The Bapidars sold their interest for Rs. 10,500/- to the aforesaid Pokar son of Kesa, Jaga & Bhanka on 26-4-1949. The present suit was brought on 9-5-1949 by the aforosaid purchasers of Bapi rights against the other two cultivators Lachhman & Pokar son of Magna on the allegations that they were trespassers having vacated the land in accordance with the agreement of 20-1-1949 & re-entered there- after.