REGENT COMPUTRONICS PVT. LTD.

ADMINISTRATOR GENERAL WEST BENGAL Appellant

V/S

SUBODH GOPAL BASU Respondents

Referred Judgements :-

RAJA BOMMADEVARA VENKATA NARASIMHA NAIDU V. RAJA BOMMADEVARA BHASYAKARHI NAIDU [REFERRED TO]
BALARAM GANTIA V. MANGTA DAS [REFERRED TO]
BHUBANMOHINI V. KUMUDBALA [REFERRED TO]
MAHARAJA SURAJA KANTA ACHARIYA BAHADUR V. SARAT CHANDRA ROY CHOWDHURI [REFERRED TO]
BALARAM GURIA V. SHYAMA CHARAN MONDOL [REFERRED TO]
BAIKUNTHA NATH DAS V. SHEIK AZIDULLA [REFERRED TO]
SUBODH GOPAL BOSE V. KHAIRUNNESSA BAI [REFERRED TO]
ASHAMOYI V. SARBATOSH [REFERRED TO]
MANINDRANATH DINDA V. PANCHANAN MONDAL [REFERRED TO]
RAMDUTT RAMKISSENDASS V. E.D. SASSOON AND CO. [REFERRED TO]
LACHMI SEWAK SAHU V. RAM RUP SAHU [REFERRED TO]
AKSHAY KUMAR MUKHERJEE V. KURAN KRISHNA MITRA [REFERRED TO]
LUNATIC KARALI PROSAD ROY V. PROBODH CHANDRA MITRA [REFERRED TO]
MAQBUL AHMAD V. ONKAR PRATAP NARAIN SINGH [REFERRED TO]
DES RAJ V. RAM SINGH [REFERRED TO]
MADHAVRAO NARAYANRAO PATWARDHAN; THE VS. RAM KRISHNA GOVIND BHANU [REFERRED TO]
ALLAHABAD BANK LTD VS. SUBODH GOPAL BOSE [REFERRED TO]
M THIRUMALACHARIAR VS. S P VARADAPPA CHETTIAR [REFERRED TO]
GENERAL ACCIDENT FIRE AND LIFE ASSURANCE CORPORATION LTD VS. JANMAHOMED ABDUL RAHIM [REFERRED TO]
NAGENDRA NATH DEY VS. SURESH CHANDRA DEY [REFERRED TO]

JUDGEMENT

(1.) THIS appeal by the first defendant sm. Nagendra Bala Devi Chowdhuranil, since substituted by the Administrator general, West Bengal, from an appellate judgment and decree of affirmance, is put in two ways.

(2.) FIRST: here is a mokari mourasi tenancy as respects the disputed land, and, therefore, protected, under section 37, subsection 1, clause (b), subclause (ii), of the Bengal Land-Revenue sales Act 11 of 1859, as substituted by the West Bengal Amendment Act 7 of 1950. That being so, the plaintiff subodh Gopal Basu, now first respondent, is disentitled to a decree, the two courts below have granted him, for joint possession of the disputed land, by virtue of his purchase in a revenuesale on January 6, 1936. Joint possession, because he is a fractional owner of the land, owned, by the proprietors of other touzis as well (paragraph 5 infra.)

(3.) SECOND : Subodh Gopal's suit for declaration of title and joint possession, instituted on May 1, 1951, in the court of the subordinate Judge, is barred by time, he having never been in possession of the land in controversy within twelve years from January 8, 1936-the date of his purchase in the revenue sale.

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ADMINISTRATOR GENERAL WEST BENGAL Vs. SUBODH GOPAL BASU

Referred Judgements :-

JUDGEMENT

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