PARISH PRIEST ROMAN CATHOLIC CHURCH, NAWA TANR, RANCHI Vs. BHUKLI URAON AND OTHERS

JUDGEMENT

(1.) This First Appeal arises out of a judgment and decree dated 30th August, 1976 passed by Shri Kamala Prasad Sinha, IVth Additional Sub -ordinate Judge, Ranchi in T.S. No (174/1973)/(227/1976) whereby and where under the said learned court dismissed the plaintiff -appellant's suit. The plaintiff filed the aforementioned suit claiming, Inter alia the following reliefs :

(2.) In view of the points which arise for consideration in this appeal it is not necessary for me to state the facts of the case in details.

(3.) Suffice it to say that one Bhosa Uraon was the recorded tenant in respect of the lands in question. The said lands were sold in auction in Execution Case No. 324(R)/9/194 -43 and in the said auction one Alfons Kujur purchased the lands, held on 27.10.1942 and took delivery of possession thereof on 11.1.1943. It would not be out of place to mention that the aforementioned auction took place in execution of a decree passed for recovery of rent. The said decree was passed in a suit filed by the landlord Rameshwar Marwari.