R.S. Pathak, J. - (1.) This is a defendant's appeal arising out of a suit for injunction and in the alternative for possession.
(2.) The plaintiff Shambhu Saran instituted the present suit, alleging that he was a Khudkasht holder of certain plots, Baiju had, in Patwari, got his revenue records of those entries possession.
(3.) The defendant contested the suit asserting, inter alia, that he was in possession as a tenant, that the plaintiff was never in possession, and that the court had no jurisdiction to try the suit.;