- (1.) THIS is a plaintiffs' appeal against the concurrent findings of the trial court and the Civil Judge in a Suit for possession.
(2.) GAURI Shankar defendant executed a sale deed in, favour of Ram Bir on 31-5-1935 in respect of the property which was the subject of the suit which has given rise to this appeal. On the basis of this sale deed a suit for pre-emption was instituted by the appellants and this suit was decreed on 3-1-1936. The amount found to have been paid by the vendee as consideration was deposited by the plaintiffs, but they were unable to obtain possession as vendee was not in possession. On 3-1-1936, Smt. Ram Piari a member of the family of Gauri shanker, instituted a suit against gauri Shanker for a declaration that the property belonged to her and could not be subject of transfer by Gauri shanker. The allegations on which the suit for a declaration was based are not material for the purposes of this appeal, and they need not be mentioned. This suit resulted in a compromise decree by means of which Ram Piari was declared to be the owner of the property. On 8-1-1936, the plaintiffs Instituted another suit for a declaration that the compromise decree obtained by Ram Piari against Gauri Shanker was a collusive decree, but the suit was finally dismissed, and the compromise was held to be good. Ram Piari, however, died during the pendency of the appeal and was substituted by Smt. Jasoda mother of Ram Piari's husband. Litigation then ensued between Smt. Jasoda and Gauri Shanker with regard to the property declared to be the property of Ram Piari under the terms of the compromise decree and this litigation also ended in a compromise between Jasoda and Gauri Shanker and both of them agreed to have the property in equal shares. This compromise was made on 21-1-1944. On 2-1-1945, Jasoda sold her half share, which she obtained under the compromise decree, to gauri Shanker and Gauri, Shanker became the full proprietor of the property in suit. On 22-5-1945, the plaintiffs instituted the present suit which has given rise to this appeal for possession on the allegation that Gauri Shanker having acquired an interest in the property in suit the plaintiffs were entitled to recover it from Gauri Shanker under Section 43, T. P. Act.
(3.) THE suit was resisted on several grounds. It was contended that the plaintiffs had not become entitled to the property simply because Gauri Shanker had become owner of it subsequently. It was also pleaded that Section 47, Civil P. C. barred the suit. The learned Munsif who tried the case held that the plaintiffs were not entitled to recover possession of the property and that the suit was barred by Section 47, Civil P. C. The plaintiffs then went in appeal to the District Judge and the Additional Civil Judge of Hardoi, who heard the appeal, concurred with the findings of the trial Court and dismissed the appeal. The plaintiffs have now come up in second appeal.;