RAM NEWAZ ACHARJEE Vs. SHASHI BUSHAN MISSER

JUDGEMENT

(1.) This appeal arises out of a suit for establishment of plaintiff s mokarari right to the land in suit and for a declaration of his right to receive the rent thereof from the defendants Nos. 4 to 7 and for a further declaration that the decree for rent obtained by the defendants Nos. 1 to 3 against defendants Nos. 4 to 7 was inoperative.

(2.) Plaintiff alleged that the rights of the defendants Nos. 1-3 had passed to his lessors (defendants Nos. 8, 9) at a sale held in execution of a money-decree and that plaintiff had obtained a lease from defendants Nos, 8, 9 on the 5th Aghran 1310.

(3.) The defendants Nos. 1 to 8 denied that their rights had passed at the said sale and pleaded limitation.