REGENT COMPUTRONICS PVT. LTD.

SOBHARAM MAHATO Appellant

V/S

RAJA MAHTON Respondents

Referred Judgements :-

DOE V. WALKER,1826 [REFERRED TO]
GOUR MOHAN GHOSE V. CHANDI CHARAN GHOSE [REFERRED TO]
SIBOO JELYA V. GOPAL CHUNDER CHOWDHRY [REFERRED TO]
MAHARAJ HAJAM,V. JIRJODHAN PRASAD SINGH [REFERRED TO]
RAMAUTAR SINGH V. JUTHI TATMA [REFERRED TO]
RANEE DOORGA SOONDUREE DOSSEE V. BIBEE OMDUTOONISSA [REFERRED TO]
JANKI KUER V. BRIJ BHIKHAN OJHA [REFERRED TO]
NIDHI KRISHNA BOSE V. RAM DOSS SEN [REFERRED TO]
MAHANANADA CHAKRAVARTI V. MONGALA KEOTANI [REFERRED TO]
ABDULLA AHMED VS. ANIMEFIDRA KISSAN MITTAR [REFERRED TO]
SITA MAHARANI VS. CHHEDI MAHTO [REFERRED TO]
JAIPAL SINGH VS. BHARAT NARAIN [REFERRED TO]
TIKAIT BISHAMBHAR NARAIN SINGH VS. AJODHYA RAM [REFERRED TO]
MOHAMMAD HANIF VS. KHAIRAT ALI [REFERRED TO]
SURENDRA KUMAR SEN CHAUDHURY VS. CHANDRATARA NATH [REFERRED TO]
RAJ KUMARI BAISHNABI D/O CHANDRA NATH PARAMANICK VS. MIRJA SAMSUDDIN [REFERRED TO]

JUDGEMENT

(1.) This appeal raises an interesting point of law and a question of first impression.

(2.) The question is, whether a lease of a tank is an agricultural lease?; or, in other words whether it is a lease for "agricultural purposes" within the meaning of Section 117 of the Transfer of Property Act.

(3.) The plaintiffs-respondents brought a suit for declaration of title and confirmation of ' possession in respect of plots 513 and 514, under khata 128, in village Atidhartora. Their case was that their ancestors took raiyati settlement of the disputed plots from the original mokarridars by an unregistered amalnama (Ext. 4) in 1332 B.S. Thereafter, in execution of a decree for arrears of mokarri rent, the mokarri tenure was sold in Execution Case 1609 of 1936-37, and, purchased by defendants 2 to 15. In 1353 Fasli, defendant 1, who is the appellant before this Court, took settlement of the disputed plots, under a kabuliyat (Ext. A) executed by him, in favour of defendants 2 to 15, and, on the basis of this settlement, tried to dispossess the plaintiffs.

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SOBHARAM MAHATO Vs. RAJA MAHTON

Referred Judgements :-

JUDGEMENT

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