GUMSHARAN SHARMA,J. - (1.) PLAINTIFF and defendant in Title Suit No. 34 of 1983 were full brothers. Subject matter of suit was a house bearing holding No. 110, situated in New Sitaramdera (sic) of Jamshedpur town.
(2.) PLAINTIFF claimed to have purchased holding No. 121 in Courts auction sale held on 15.3.1958, in Execution Case No. 521 of 1957, pursuant to decree passed in Title (Mortgage) Suit No. 29 of 1957 and got possession through processes of Court on 29.6.1958. His name was mutated in the records of superior landlord, namely, M/s. TISCO Limited. Subsequently under the new scheme of M/s. TISCO Limited, plaintiff was allotted holding No. 110, in lieu of old holding No. 121. He also obtained permission for construction of new single storied building and made constructions. He was always paying ground rent to the superior landlord against receipts.
(3.) AFTER enforcement of Bihar Land Reforms (Amendment) Act, 1972, pursuant to notice issued by Land Reforms Deputy Collector, plaintiff also got a registered lease deed executed by Deputy Commissioner, Singhbhum in his favour.;