INDROLOKE STUDIO PRIVATE LTD Vs. SANTI DEVI

JUDGEMENT

(1.) This is an application for a certificate under Article 133 of the Constitution in respect of a decision of a Division Bench of this court affirming the trial court's decree for possession and mesne profits.

(2.) The suit was instituted in the court of the Sub-ordinate Judge at Alipore by the plaintiff Kanhyalal Kanodia, since deceased and now represented by his widow Sm. Santi Debi and minor son Chandra Kumar, opposite parties Nos. 1 and 2, his heirs and legal representatives.

(3.) The plaintiff asked for a decree for possession and mesne profits against three persons, P. N. Roy, Kanti Narayan Misser and the petitioner Indraloke Studio Ltd., impleaded respectively as defendants Nos. 1, 2 and 3. Kanti Narayan Misser did not contest the proceedings, but the said P. N. Roy and the petitioner Indraloke Studio did, and a decree was made directing delivery of khas possession and payment of mesne profits for which separate proceedings were directed for ascertainment of the amount.