KAMALA BALA NATH & ORS. Vs. BALABHADRA JHAH

JUDGEMENT

(1.) These two Rides, though not heard together, are being dealt with together and disposed of by the same judgment as the points involved in these two Rules are she same.

(2.) Civil Rule no 1818 of 1982 is at the instance of the plaintiffs against the order dated April 3, 1982 made by the learned Additional Munsif; Alipore holding that the suit, namely, Title Suit no 129 of 1979 had abated in view of the provisions of Sec. 19 of the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981.

(3.) Civil Rule no 3351 of 1982 has been obtained by the plaintiff against the order dated Sept. 8, 1982 made by the learned Munsif, 2nd Court, Alipore in Title Suit no 180 of 1978 holding that the suit had already abated in view of the provisions of Sec. 19 of the Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 (hereinafter referred to as the Act of 1981).