DEBENDRA NATH DAS Vs. BIBUDHENDRA MANSING BHRAMARBAR

JUDGEMENT

(1.) The sole question involved in this appeal is whether the defendant-appellant is a "tenure- holder" or raiyat as defined in the Bengal Tenancy Act (VIII of 1885).

(2.) The defendant holds over 250 acres of land in the village of Goyalbank, forming part of the plaintiffs zemindari in the district of Cuttack, under a lease granted by the predecessor of the plaintiff in 1901 to one Gokulananda Chowdhury. In 1907 Gokulananda assigned the lease to the defendant.

(3.) The land covered by the lease became about the same time the subject of "rccord-of- righta" proceedings instituted by Government under Chapter X of the Act.