BISAKHA 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 sub-tenants, 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 land-lord. 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 possesion or in any way disturbing the appellants possession by executing the decree for ejectment, obtained by respondent no. 1 against respondent no. 2.

(3.) THE suit has been dismissed by the learned trial Judge. Hence this appeal by the plaintiffs,