BASANTA KUMARI DASI Vs. MAHESH CHANDRA LAHA

JUDGEMENT

(1.) This Rule was issued at the instance of the second party in a proceeding under Section 145 calling upon the District Magistrate and the opposite party to show cause why the order made under that section should not be set aside having regard to the case of Ma khan Lai Roy v. Barada Kanta Roy (1906) 11 C. W. N. 512.

(2.) The facts are that the first and second party are members of the same family and reside in the ijmali family dwelling house, each occupying a specific portion of the house.

(3.) The dispute which has given rise to a likelihood of a breach of the peace relates to two plots, Nos. 1 and 2, which are within the premises, and are bounded as shown in the proceedings.