KAZI NEWAZ KHODA Vs. RAM JADU DEY

JUDGEMENT

(1.) This is an appeal against a decision of the District Judge of Burdwan, dated 6 January 1905.

(2.) The suit arises out of a suit brought by a putnidar for the possession of certain chowkidari chakran land, which the Government has made over to the zemindar, after cancelling the chowkidari chakran holding. The plaintiff putnidar sued for possession of these lands, alleging that he is entitled to them under the terms of this putni lease.

(3.) The District Judge has given the plaintiff a decree on condition that he pays to Government the additional revenue assessed by Government on the land.