RAJ KUMAR SARKAR Vs. NAYA CHATOO BIBI

JUDGEMENT

(1.) This is an appeal against a decree of the Subordinate Judge of Khulna, dated the 7th October 1901.

(2.) The suit out of which this appeal arises was brought by the plaintiffs to obtain possession of a half share in 50 bighas of land, which were let some time ago to one Ekabbar under a jungleburi lease.

(3.) The principal defendants Nos. 1 and 2 have purchased this land at an auction sale; and the plaintiffs now seek to eject them on the ground that the tenancy of Ekabbar was not of a transferable nature.