HARISHANKAR PAL Vs. SARADAPRASAD DAS

JUDGEMENT

(1.) The report of the Official Referee as to the title of No. 2, Shashibhooshan Soor's Lane, is confirmed.

(2.) The outstanding question is as to the costs of the reference as to title.

(3.) The short facts are as follows: Defendant 1 contracted to sell the property in question by certain terms of settlement, dated 6 April 1923, subject to approval of title by the plaintiff's solicitors and free from all emcumbrances, for a price of Rs. 38,000.