NARENDRA BHUSAN ROY ON HIS DEATH HIS SONS AND LEGAL REPRESENTATIVES KHAGENDRA BHUSAN ROY Vs. MRJATINDRA NATH ROY

JUDGEMENT

(1.) In this case in a suit framed under Section 148 A of the Bengal Tenancy Act, certain co- sharer landlords obtained a decree for the arrears of rent due in respect of a certain tenure spoken of as a ganti.

(2.) In execution of the decree, in proceedings taken under the provisions of Chapter XIV of the Act, the decree-holder landlords brought the tenure to sale and themselves purchased the same.

(3.) The sum realised was in fact insufficient to satisfy the decree.