RAM KARAN SINGH Vs. RAM DAS SINGH

JUDGEMENT

(1.) This is a defendants appeal arising out of a suit for declaration, as it is worded: that the plaintiffs are the owners in possession of 4 bighas and 12 biswas in the holding in dispute specified below, and according to this proportion they (the plaintiffs) are entitled to realize rent from the subtenants, and defendants 1 and 2 have nothing to do therewith.

(2.) Defendants 3 to 8 are the alleged sub-tenants. The holding in dispute was a fixed rate tenancy comprising 6 bighas 17 biswas and 15 dhurs of which the plaintiffs claimed 4 bighas and 12 biswas.

(3.) At a later date a further relief was added that: an injunction may be issued to defendants 1 and 2, restraining them from offering obstruction in the plaintiffs realizing the rent from the subtenants.