Decree for Recovery of Land and Manse Profits

(Title)

IT is hereby decreed as follows:--

1.      That the defendant do put the plaintiff in possession of the property specified in the schedule hereunto annexed.

2.      That the defendant do pay to the plaintiff the sum of Rs. with interest thereon at the rate of percent per annum to the date of realization on account of manse profits which have accrued due prior to the institution of the suit.

Or

1.       

2.       

3.      That an inquiry be made as to the amount of manse profits which have accrued due prior to the institution of the suit.

4.      That an inquiry be made as to the amount of meson profits from the institution of the suit until [the delivery of possession to the decree-holder] [the relinquishment of possession by the judgment debtor with notice to the decree-holder through the Court] [the expiration of three years from the date of the decree].