MAHAMMAD SHAFIKUL HUQ CHOWDHURY Vs. KRISHNA GOBINDA DUTTA

JUDGEMENT

(1.) In execution of a mortgage decree three taluks belonging to the defendant-respondent in this appeal were brought to sale. The sale took place on the 4th May 1901, and was confirmed on the 1st of March 1902.

(2.) On the 8th of March the auction-purchaser transferred the properties by a conveyance executed ostensibly in favour of the present plaintiff-appellant.

(3.) His case is that the purchase was one made by him on his own account, while the defendant-respondent alleges that the purchase was for his benefit and that the plaintiff was his benamidar.