Kauleshar Panday vs Girdhari Singh and Another

W. Comer Petheram, C.J.—We think that the appeal must be allowed. The suit raises the question whether the land to which the suit relates 19 sir-land. This is land in respect of which no occupancy rights can be created except by contract. The plaintiff contends that he granted a lease of the land to the defendants. The question is, whether the land is sir-land, and the defendants are the plaintiff''s lessees. The question whether the defendants are the plaintiff''s lessees is a question purely of contract, and is one which is cognizable in the Civil Courts.