KALI KISHORE DAS Vs. GOPAL RAM SAHA

JUDGEMENT

(1.) In this case it appears that in execution of a decree for rent the landlord decree-holder proposes to eject the tenant under the provisions of Section 52 of the Bengal Act VIII of 1869.

(2.) To avoid the ejectment a 3rd person claiming to be a transferee from the tenant seeks to make the deposit provided for by the section cited, and to this end the learned Subordinate Judge of Sylhet has directed the Court of first instance to inquire into the applicant s status.

(3.) It is against this order that the present Rule is directed.