1. This appeal arises out of a suit for recovery of khas possession. The land in dispute is found to be the joint property of the pro forma defendant
Gangahari Saha and the two principal defendants. Gangahari Saha is found to have been in exclusive possession of this land till his lessee the
plaintiff was dispossessed by the defendants. It is also found that Gangahari Saha and the principal defendants were each in possession of some
property exclusively for convenience. On these findings we hold that the plaintiff was entitled to the decree which he has obtained. We may refer to
the case of Jaganath Prasad v. Bodri Prasad (1912) 34 All. 113 which followed the decision of this Court in Kumudini Mozam v. Rasik Lal
Mazumdar (1907) 11 C.W.N. 517.
2. The appeal fails and is dismissed with costs.
