MONMOTHO NATH MUKHERJEE Vs. PURAN CHAND NAHATTA

JUDGEMENT

(1.) This is an appeal by the plaintiffs against the decision of my learned brother Mr. Justice C.C. Ghose which was delivered on the 12 of March, 1924. That judgment was given with respect to exceptions which were taken to a report which had been made by the Official Referee with respect to the title of certain premises, namely, No. 13, Marsden Street, Calcutta, which the defendant had agreed to purchase from the plaintiffs by an agreement, dated the 28 of February, 1920.

(2.) The Official Referee reported that the plaintiffs had failed to make out a good or marketable title to the premises in question.

(3.) The plaintiffs filed exceptions to that report; and the learned Judge came to the conclusion that the exceptions should be discharged and in effect he affirmed the report of the Official Referee and declared that the plaintiffs had failed to make a good title to the premises.