RAJANI KANTA SAHA Vs. RAJENDRA KUMAR BOSE

JUDGEMENT

(1.) This is an appeal by defendants Nos. 1 and 2 from a judgment of the Second Additional District Judge of Dacca, dated the 14 of July, 1922.

(2.) The judgment of the lower Appellate Court dealt with two suits Nos. 305 and 321. The plaintiff alleged that the first and the second defendants had by erection of a building encroached beyond the land which the plaintiff had settled with them.

(3.) It appears that the defendants had a building in the Srinagar Bazar, that the building was blown down in the Cyclone of 1919. Thereupon, defendants Nos. 1 and 2 erected a new building and it is in respect of this building that the plaintiff alleged the encroachment, and two suits were brought and, it was alleged, that two plots of land belonging to the plaintiff had been encroached upon.