VIKRAMADITYA PRASAD, J. - (1.) THE only substantial question to be answered in this appeal is "Whether the Court of appeal below wed ill law in rejecting plaintiff 'sclaim over 14 decimals out of total 36 decimals land of plot No. 51. when raiyati settlement obtained in 1342 Fasli was not negatived". No liberty was given to urge any other question and for that, no other question has also been raised.
(2.) THE question aforesaid arose out of the short fact that the plaintiffs father got 0.76 acres and 0.36 acres of land in plot No. 11 and 51 respectively as gairmanzarua malik land and thereafter there was a partition between the two brothers and plaintiff and in his portion, the plaintiff raised a house and inducted the defendants as tenants. Subsequently, the plaintiffs name was also mutated in L.R.D.C. record and substantial Jamabandi was opened. The Jamabandi was opened in the name of the defendants which was beyond the jurisdiction and therefore, the plaintiff tiled the suit for declaration of his title and for confirmation of his possession over the land over plot No. 51 measuring 36 decimals appertaining to Khata No. 80 of village Japla -Dharhara, District. Palamau. The defendant 'scase was that he purchased the land in the year 1962; then his name was mutated with the Government of Bihar and he denied that at any time, the plaintiff had obtained any hukum -nama under which the plaintiff claims his title.
(3.) THE learned trial Court framed many issues and one of the issues, i.e., the issue No. 5 was "Whether Gulab Ram, the father of the plaintiff acquired title and possession over the suit land by virtue of alloyed settlement made by ex -landlord and thereafter constructed a Small house over if"? The learned trial Court, on appreciation of evidence, found the followings : - (i) Ext. 3, which is a hukumnama, is not a registered document and therefore. it cannot be used as evidence of title but for collateral purpose, (ii) there was only one rent receipt issued by the ex -landlord, (iii) there was no returns filed by the ex -landlord at the time of vesting and (iv) copy of the Bujharat register has not been filed on behalf of the plaintiff to show his title. The learned trial Court relied on a decision reported in 1969 PUR 3. The learned trial Court, therefore, held that it was not the genuine settlement and consequently dismissed the suit. ;