ABED MOLLAH Vs. DILJAN MOLLAH

JUDGEMENT

(1.) In this case what is described as the jama of the judgment-debtor was advertized for sale. By this we understand that what was put up for sale was the jote or holding of a raiyat.

(2.) An under-tenant or sub-raiyat of the judgment-debtor applied under Section 310A of the Civil P. C. and was permitted to pay in the decretal amount, etc., as provided by that section.

(3.) The question before us in this rule is whether the lower Court had jurisdiction to allow the deposit and to set aside the sale.