HAJI BUKSH ELLAHI Vs. DURLAV CHANDRA KAR

JUDGEMENT

(1.) This is an appeal against the judgment of the Subordinate Judge in favour of the plaintiff. The action was brought to set aside the sale which had been held of certain premises at Dum Dum for arrears of revenue.

(2.) A very large number of issues were raised in the case all of which were decided in favour of the defendant, excepting the one decided by the Judge in favour of the plaintiff, i.e., that no arrears were due.

(3.) The sale was held on March 16th, 1903, and was expressed to be in respect of arrears due on June 28th, 1902.