GOPESWAR DASSMULLICK Vs. ABDUL MALIK ABDULLA

JUDGEMENT

(1.) THIS Rule is directed against the judgment and decrees passed by Sri S. Pande, Judge, Second bench of the Court of Small Causes, calcutta, in Suit No. 2423 of 1973.

(2.) THE facts out of which this Rule arises may shortly be stated like this the opposite party is a tenant under the petitioners in respect of room No. 27 of premises No. 16, Rabindra Sarani, calcutta, at a rental of Rs. 41/- per month payable according to English calendar month.

(3.) THE petitioners wanted to realize rent of the room in question not from the opposite party but from messrs. Ranjit Kumar Banerjee (Stevedore) Private Limited and on his prayer Distraint Case No. 195 of 1973 was started and some properties were attached. It was alleged by the petitioners that those properties belonged to Messrs. Ranjit Banerjee.