RAMJOO MAHOMED Vs. HARIDAS MULLICK

JUDGEMENT

(1.) In this suit the plaintiff claims specific performance of an alleged agreement to lease certain premises known as No. 7, Bowbazar Street, Calcutta, and, in the alternative, damages for breach of the said agreement.

(2.) It appears from the evidence that on the 19 November 1921 an interview took place between the plaintiff and the first defendant, who was then the owner of the said premises, as the result of which the terms of the alleged agreement to lease the said premises were embodied in the following, two letters:

(3.) Babu Haridas Mallick, of 46, Hidaram Banerji Lane.