- (1.) THIS is a defendant's appeal in a suit for ejectment under Section 175, U. P. Tenancy Act. The plaintiffs gave a notice of ejectment on 1st July 1944, claiming that the plaintiffs were hereditary tenants of the plots in suit of which the defendant was a subtenant.
(2.) THE defendant filed objections to the ejectment on the ground that he was 'britdari sankalp holder' from 'shahi' times, his ancestors having purchased this right under a sale deed dated 4th september 1879.
(3.) THE trial Court held that the plaintiffs were hereditary tenants and the defendant was a sub-tenant and decreed the suit on 1st September 1945.;