SATINDRA NARAIN SINHA Vs. CHUNILAL JAMADAR

JUDGEMENT

(1.) This is appeal from an order made by Mr. Justice Greaves upon, the application of an auction-purchaser at a sale held by the registrar of the original side under a mortgage decree.

(2.) The sale was held on the 20 of March 1926 and the question before us concerns lot 3. Now lot 3 is described in the notification of sale as a parcel of land containing by measurement an area of 8 cottahs 1 chittack and 32 square feet, be the same a title more or less, within the municipal limits of the town of Calcutta, being premises No. 5 Ahiripukur 1 Lane, and situate in (a certain district) and being a portion of holding No. 161 (formerly holding No. 43) in Subdivision A, Division V, within the district of the 24-Parganas and paying an annual rent of Rs. 2-13-9 in respect of the entire holding.

(3.) It is further described as bounded on the north by a certain land and on the east by No. 6 Ahiripukur 1 Lane (formerly by old holdings Nos. 44 and 45).