SHEIKH BARA KALIM Vs. RAJENDRANATH ROY

JUDGEMENT

(1.) This appeal arises out of a suit for mesne profits.

(2.) In respect of the lands now in question, the plaintiffs brought a suit, No. 459, against the present defendant and obtained a decree on the 23rd December 1913. They took possession through the Court on 26th July 1914 (1321) and now claim mesne profits in respect of the years 1319 and 1320.

(3.) The suit for declaration of title and recovery of possession was brought in the Court of the Munsif : while the claim being over Rs. 1,000, the present suit has been brought in the Court of the Subordinate Judge.