NARAYAN DAS KHETTRY Vs. JATINDRA NATH ROY CHOWDHRY

JUDGEMENT

(1.) This is the plaintiff's appeal against the decision of a Division Bench of the High Court of Judicature at Fort William in Bengal, given on March 12, 1925, which reversed a judgment and decree dated August 24, 1922, of the learned Subordinate Judge of the 24 Perganas.

(2.) The material facts are as follows:- Satyendra Nath Roy, who was the predecessor of the defendants, was the proprietor of the holding in question.

(3.) The holding was sold in December, 1919, under the provisions of Act XI of 1859 for arrears of the Government Revenue of Rs. 2 annas 8 and pie 1.