- (1.) THIS is an appeal by the plaintiff against the appellate judgment and decree of the District Judge, Ahvar dated 5-12-1951.
(2.) THE plaintiff came to the court with the allegation that she was the owner of a certain. Mohara situated in village Jhunaicha in the district of Alwar and that she was in possession of the said property upto 5-8-1942 when the defendant took i'orcible possession of that property.
(3.) THE defendant-respondent admitted that the property in suit had formerly belonged to the plaintiff's husband Mamraj, but it was put to auction by the State for the realisation of a fine against Mamraj in the year 1924, and was purchased by the defendant's father and that since then he had been in possession of that property,;