SUDHANYA KUMAR DASS Vs. SAIK ISMAIL

JUDGEMENT

(1.) This is an appeal under Section 15 of the Letters Patent from a decision of Mr. Justice Bepin Behari Ghose, dated the 11 April 1923.

(2.) The question which arises for our decision is whether the learned Judge was tight in holding that) a right of oocupancy acquired by an under-raiyat by custom descends to his heirs.

(3.) The point, so far as I can ascertain, has never been decided.