GOUR GOPAL SINHA Vs. GOSTA BEHARI PRAMANICK

JUDGEMENT

(1.) In this case it appears that the plaintiffs and their co-sharer defendants (Nos. 8 to 14) are the owners of a 12-anna odd share in a certain revenue-paying estate. The revenue payable on their share is Rs. 462 (sicca).

(2.) In the year 1242 their predecessors-in-interest created a putni taluk in respect of their share in certain mauzas in favour of the predecessor of the Praraanick defendants. By the document creating the putni it was arranged that the putnidars should year by year pay into the Collectorate the sum of Rs. 412, to be credited to the Government revenue payable in respect of their landlords share in the zemindari.

(3.) In the year 1909, the plaintiffs who are the owners of a 5-anna 6 1/2ganda share found it expedient to open a separate account in respect of their share under Section 19 of Act XI of 1859 and did so with effect from the September kist of that year.