Kothandaramappa vs Subbanna and Another

Shephard, J.—I cannot understand how it can he said that two distinct trespass as committed at different times on different parts of the same

plot of land can be regarded as giving one cause of action only. The case of Jumoona Dassee Chowdranee v. Ramasoonderee Dassee

Ghowdranee no doubt supports the contention of the respondents. On the other hand, the decision in Court of Wards v. Rajah Leelanand Singh

Bahadur 2 supports the contrary view. It may be that the plaintiff might have so framed his action as to have made it obligatory on him to claim all

the land which was wrongfully withheld. But I cannot, in the circumstances, say that he was bound to do so.

We must reverse the decree of the Lower Appellate Court and remand the appeal. The respondents must pay the costs of this appeal for

appellant.

Davies, J.

I see no reason to differ.