- (1.) In Civil Suit No. 126 of 1947 the points that arose for decision were these - (i) Whether the plaintiffs lost their proprietary rights in the land in suit by abandonment; and (2) Whether the defendants have become owners of the land in suit by prescription ?
(2.) In dismissing the suit the Court found that the plaintiffs had lost their proprietary rights in the land in suit by abandonment and that defendants had become owners of the land in suit by prescription.
(3.) From the decree passed by the Court of first instance plaintiffs appealed.;