MADAN MOHAN SAHA Vs. PRYANATH DUTTA

JUDGEMENT

(1.) This appeal arises out of a suit for joint khas possession of an 8-annas share of the land in dispute by ejecting the defendant, who had purchased a non-transferable holding.

(2.) The landlord representing the other 8-annas share has recognised the defendant as tenant. The defendant says that the plaintiff's agent, one Guno Chandra, recognised him as the tenant after his purchase and that he had authority to do so on behalf of his principal.

(3.) The Court of first instance found that the agent had authority to recognise the transfer; but on appeal that decision has been set aside.