TARAK NATH GANGOPADHYAYA Vs. KALI SANKAR BANDOPADHYAYA

JUDGEMENT

(1.) This application for revision is directed against an order passed by a learned Munsif, deciding a preliminary issue against the defendants.

(2.) Facts which are not disputed before me, may be shortly stated as hereinbelow set out.

(3.) On June 18, 1955. the petitioners, as plaintiffs, instituted T.S. No. 141 of 1955, against opposite party Nos. 1 and 2, claiming their eviction from a godown on Plot No. 517, Interest No. 285 in Mouza Kola, P.S. Panskura, District Midnapore and further claiming arrears of rent from the month of Magh 1361 B. S. to Jaistha 1362 B.S.