PRAMOTHA NATH SAHA Vs. RANI SASHIMUKHI DEBI

JUDGEMENT

(1.) On 18th June 1907, the plaintiff instituted two suits for possession of land on declaration of their title thereto, mesne profits, and other relief.

(2.) For reasons which need not now be considered the suits did not come on for hearing for over two years.

(3.) On 9th November 1911, the suits were on the defendants application adjourned to 28 tit November. As the plaintiff appears to have had some witnesses present in Court the defendants were ordered to pay the costs of that adjournment.