BEPIN BEHARY CHAKRABUTTY Vs. SIB CHARAN CHAKRABARTY

JUDGEMENT

(1.) THIS is an appeal against an order of remand made by the Subordinate Judge of Jessore. The suit, it appears, was one brought under the provisions of Section 155 of the Bengal Tenancy Act. It was dismissed by the Trial Court on the ground that the notice served under that section was defective. The defect alleged was that the notice did not require the tenant to remedy the misuse complained of. The decision of the Munsif proceeded on the ground that in the notice itself there was an admission that the misuse was in fact capable of remedy. On appeal the learned Subordinate Judge took the view that in fact in the notice there was no such admission and that the plaintiff in giving his notice proceeded on the view that the misuse was in fact incapable of remedy. We agree with the learned Subordinate Judge in the view he has taken of the notice, and that being so, it is clear that the notice was sufficient, and that the Subordinate Judge s order in remanding the case for trial on the merits was a proper one. THIS appeal is accordingly dismissed. Costs will abide the result. We assess the hearing fee at two gold mohurs.