ARUN CHANDRA DOWERAH Vs. PANCHU MPDOK AND ORS.

JUDGEMENT

(1.) THIS appeal is by the Plaintiff who filed a suit for ejectment of Defendant No. 1 from 13 lessas of land. He also claimed compensation in the suit.

(2.) THE facts show that one Golap Chandra Dowerah died leaving behind an area of 36 bighas 2 kathas and 5 lessas in a ward of the Dibrugarh Municipality. Defendants 2 to 7 are the sons of Golag Dowerah and Defendants 8 and 9 are his two Hdows.

(3.) THE learned Munsiff who tried the suit -found in favour of the Plaintiff and decreed the claim. He was of the view that Defendant No. 'l, "if at all, was merely a tenant by sufferance and so the question of splitting up the tenancy or of service of any valid notice to quit did not arise.