HERENDRA KUMAR ROY CHOUDHURI Vs. HARA KISHORE PAL

JUDGEMENT

(1.) This appeal arises out of a suit in ejectment.

(2.) It has been found that the land in question was originally the homestead of one Lobai Chang, a cultivating raiyat, who held the same as part of his non-transferable occupancy holding.

(3.) Having sold the other portions of his holding he next proceeded to sell his homestead to the defendant on 23 Kartic 1304=8 November 1897. The land in question is situated in Chashara, a Mauza lying within and now forming what may be described as a residential suburb of the Municipality of Naraingunj. The defendant is a Pleader practising in the Civil Courts established in that Sub-Divisional head-quarter.