P.N.Mookerjee, J. - (1.) These are two appeals by the two contending parties against the same judgment of the lower appellate court.
(2.) The suit was a suit for eviction on the ground that the defendant was a licensee in respect of the disputed properly under the plaintiff.
(3.) The suit was contested and the defence set up a claim of rival title to the disputed property and denied that he was a mere licensee. A further plea was raised that he had erected valuable constructions on the disputed land at considerable costs and so could not be evicted therefrom.;