G M HAY Vs. BONOMALI MULLICK

JUDGEMENT

(1.) This is an appeal by the Defendants against the judgment of my learned brother Mr. Justice Pearson which is dated the 10 of January 1924.

(2.) The suit was brought for ejectment, mesne profits and damages.

(3.) The Defendants were the tenants and occupiers of the premises Nos. 171, 172 and 174, Dhurmtollah Street, in Calcutta. The premises were held under a lease for a term of ten years from the 1 of January 1911, which term expired on the 31 of December 1920.