BASUDEV MONDAL Vs. STATE OF W B

JUDGEMENT

(1.) <DJG>Chakrabarti, J.</DJG> Sometime in the year 1941 one Kachimuddin Gharami purchased about 344.55 acres of lands recorded in R.S.Khatian No. 176 of Mouza Sonakhali, J.L.No. 134, P.S. Canning out of L.S.Khatian No. 220 from one Abdul Gani by a registered deed of sale dated 10th July, 1941. Out of the said lands, said Kachimuddin transferred about 73.48 acres in favour of eight persons by executing eight unregistered Amalnamas between 1355 B.S. and 1356 B.S. and since then the transferees were and are possessing the land on payment of rent regularly to their said landlord against receipts.

(2.) Kachimuddin Gharami again transferred his entire properties including the properties settled as aforesaid in favour of five sons by executing a registered deed of family settlement on 7th September, 1954.

(3.) Md. Elahi Bux son of Late Kachimuddin Gharami also purchased 33.20 acres of land by registered deed of sale on 5th May, 1943 from one Jelapjan Bibi who transferred about 11.23 acres of land in favour of Abdul Gani Naskar and Amud Ali Gharami in the year 1356 B.S. by executing Amainama in their favour against rents.