BISAKH DASSI Vs. RADHARANI BISWAS

JUDGEMENT

(1.) This appeal is by the Plaintiffs and it arises out of a suit for a declaration that the Plaintiffs who were subtenants were entitled to remain in occupation of the disputed premises as direct tenants under Respondent No. 1 on the same terms and conditions existing between them and the tenant, Respondent No. 2. Respondent No. 1 is the superior landlord. Respondent No. 2 was the tenant under her and the Plaintiffs -Appellants claimed to be sub -tenants under Respondent No. 2.

(2.) In the suit, there was also a prayer for a permanent injunction, restraining Respondent No. 1 from taking possession or in any way disturbing the Appellants' possession by executing the decree for ejectment, obtained by Respondent No. 1 against Respondent No. 2, which decree, according to them, was not binding upon them as they were not parties to the same.

(3.) The suit has been dismissed by the learned trial Judge. Hence this appeal by the Plaintiffs.