BAIKUNTHA NATH SEN Vs. BIDHU BHUSHAN JASH

JUDGEMENT

(1.) The lands in depute were resumed as chaukidari chakran lands by the Collector under the provisions of Act VI of 1870 (B.C.), and transferred to the defendant No. 2, who is the zemindar of the mauzah in which the lands are situated.

(2.) The plaintiff claimed the lands as putnidar under defendant No. 2.

(3.) The defence was that the lands were not chaukidari chakran lands but were the lakhiraj lands of defendant No. 1 (ka) under whom the defendant No. I had been holding as tenant and that the former had purchased them in execution of a rent decree.