GURUSHARAN SHARMA,J. - (1.) PLAINTIFFS filed Title Suit No. 7 of 1976 for declaration of title over disputed properties, detailed in Schedules 'A' and 'B', and for eviction of defendants from the suit house detailed in Schedule 'B' to the plaint.
(2.) ADMITTEDLY , suit properties belonged to plaintiffs' father, Mahangu Mahto, who had built two new houses over Plot No. 715, one for residential purpose and other for keeping catties and for his servants, Defendants (sic) came from village Salatua, PS Akbarpur, village Mohammadganj in search of work made proposal to plaintiffs' father, about eleven years earlier to filing of the suit, to allow them to reside in the bigger houses constructed for residential purpose. It was let out to them on monthly rental of Rs. 15/ -.
(3.) PLAINTIFFS came to know subsequently that defendants maneuvered to include their names in the demand register (Register -11) maintained by the State for collection of rent showing that they were also co -sharers.;