TILOKE CHAND SURANA Vs. JBBEATTIE AND CO

JUDGEMENT

(1.) This is an appeal by the plaintiffs against the judgment of my learned brother Mr. Justice Page which was delivered on the 19 of May 1924.

(2.) The plaintiffs brought a suit against the defendant, who was sued as J. B. Beattie & Co., to recover possession of a portion of certain premises, which was occupied by the defendant. The portion in question was part of the first floor of premises Nos. 3 and 3-1, Mangoe Lane, Calcutta.

(3.) There was a prayer for Rs. 3,160 in respect of rent up to the 31 of August 1923.