GURUSHARAN SHARMA,J. - (1.) DEFENDANTS are appellants.
(2.) IN cadestral survey Khatian names of defendants ancestors were recorded as tenant in respect of Plot Nos. 323 and 343 of village Cailtartola Glidih. District Ranchi. In remarks column thereof names of Ghasi Mahto and Mochi Mahto were mentioned as Sikmidar. Mochi. Mahto was grand father of the plaintiff. Before Revisional Survey there were litigation between recorded tenant and Sik -midar. wherein one of them Ghasi Mahto was party and at its appellate stage, in Title Appeal No. 62 of 1928 there was a compromise, wherein Ghasi Mahto gave up his claim and appeal was disposed of on 30 4.1929. Thereafter.
(3.) IN 1929 -30. Revisional Survey Khatian was finally published, wherein Revisional Survey Plot Nos. 610 and 658 respectively were carved out from aforesaid Cadestral Survey Plot Nos. 323 and 343 and in remarks column thereof name of Ranglal Mahto. son of Mochi Mahto (father of plaintiff. Virgu Mahto) was recorded as Dakhalkar. paying rash rent to the recorded tenant.;