- (1.) In this appeal we are concerned with the chowkidari chukran lands of Mouza Someparah.
(2.) These lands were resumed by Government in 1898, and were thereafter transferred to the Zemindar (the Maharajah of Burdwan) subject to an annual assessment of Rs. 51-5-0. By a lease, dated 10th Chait 1308, the Maharajah next let out the lands to respondent No. 2 at a yearly rent of Rs. 77, and he in his turn has settled upon portions thereof cultivating tenants who in this appeal are respondents Nos. 3 to 26.
(3.) The plaintiff-appellant is the owner of an eight-anna share in the Putni of Mouza Someparah and the only question argued before us is whether the chowkidari chakran lands of the Mouza were excluded from the Putni.;