R. Singh, J. - (1.) THIS is a Plaintiff's second appeal arising out of a suit for recovery of Rs. 10/ - as damages for wrongful appropriation of the fruit crop of trees standing on three plots Nos. 950, 951 and 955.
(2.) THE Plaintiff claimed to be the owner of the trees and it was alleged by him that the Defendant had wrongfully taken away the fruit crop of these trees. He, therefore, sued for the recovery of Rs. 10/ - as damages. The Defendant's case was that the Plaintiff was not the owner of the trees and that the crop had not been taken away by her.
(3.) THE parties had agreed before the trial court that there should be no dispute about the quantum of damages and that the price of the fruit crop may be fixed at Rs. 7/ -. The only point left for decision before the trial Court was whether the Plaintiff was the owner of the trees.;