Prem Chand Pandit, J. - (1.) SMT . Daropti filed a suit against Sham Singh and 8 others for possession of a house and a vacant site (bara) on the allegations that she was the owner of these properties and the Defendants had illegally entered into possession of the same.
(2.) THE Defendants pleaded that the house belonged to the Plaintiff, but not the vacant site. On the pleadings of the parties, only one issue was framed, namely, whether the Plaintiff is the owner of the abadi and the kotha (vacant site) describe in the head -note of the plaint as No. 2.
(3.) IT may be mentioned that both the counsel are agreed that this issue only relates to the vacant site and not the house in suit.;