MOHENDRA NATH SARKAR Vs. BISWANATH HALDAR

JUDGEMENT

(1.) This is an appeal against a decision of the Subordinate Judge of the 24- Pergunnas, dated the 22 February, 1900.

(2.) The suit out of which the appeal arises is brought by the plaintiff for ejectment of his under-raiyat, the defendant, after service of notice to quit upon him under Section 49 (B) of the Bengal Tenancy Act.

(3.) The first Court has given the plaintiff a decree.