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Judgment
4 paragraphs · 85 words
1.
We have heard the learned Vakil who appeared for the respondents fully, and we do not think that the findings of the learned District Judge are
open to question before us. We accept those findings.
2.
The result of that will be that the plaintiff will have a decree for ejectment and also for occupation rent at the rate of Rs. 40 per acre per year
from Fasli 1319 till the date of the delivery of possession. The appellant will have his costs throughout.