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Judgment
1 paragraphs · 92 words
W. Comer Petheram, C.J.—The terms of Regulation XI of 1825, Section 4 Clause (1), are in opinion clear; the plaintiff who has an occupancy right in a jote is entitled to bold the lands in dispute as an increment to that jote. We therefore agree in the view of the law expressed in the cases of Gobind Monee Debia v. Dinobundhoo Shaha 15 W.R. 87 Attimoollah v. Saheboollah 15 W.R. 149 and Bhagabat Prasad Sing v. Durg Bijai Sing 8 B.L.R. 73 : 16 W.R. 95. The appeal is dismissed with costs.