LAWS(PVC)-1921-4-47

SATISH CHANDRA MUKHERJEE Vs. JOYRAM ROY

Decided On April 22, 1921
SATISH CHANDRA MUKHERJEE Appellant
V/S
JOYRAM ROY Respondents

JUDGEMENT

(1.) This appeal arises out of a suit for rent. The defence was that the plaintiff dispossessed the defendant from a portion of the lands and substantially interfered with the collection of rent from his bhag tenants.

(2.) The Court of first instance held that there was dispossession in respect of 3 cottas of land and that the plaintiff had instigated the sub tenants under the defendant to withhold payment of rent and actively helped them in keeping the defendant out of the rent. In the result, the Munsif dismissed the suit.

(3.) On appeal the learned Subordinate Judge came to the conclusion that the evidence as to the dispossession of 3 cottas of land was of the weakest possible character and evidently the learned Subordinate Judge did not believe the case for the defendant that he was dispossessed from any portion of the land. So far as this part of the case is concerned, we cannot interfere with the finding in second appeal.