NAFAR CHANDRA PAL CHOWDHURY Vs. SHUKUR SHEIKH

JUDGEMENT

(1.) IN this case the respondents have not been represented before their Lordships, who have, therefore, been deprived of the advantage of hearing counsel in support of the judgment of the High Court of Bengal, which is the subject of this appeal, but having given careful consideration, to all the circumstances they are unable to discover sound argument by which that judgment can be supported.

(2.) THE real question which the appeal involves is whether or no the High Court were at liberty to reverse upon the grounds assigned by them a judgment and fourteen decrees of the District Judge of Nadia, dated the 28th March 1907.

(3.) THE plaintiff, who is the present appellant, is the zemindar of eight villages, and on the 25th February, 1902, the Government of Bengal ordered a survey to be made covering these villages and a record of rights to be prepared under Section 101 of the Bengal Tenancy Act of 1885. The survey was accordingly made and the record of rights was duly published, but the appellant "was dissatisfied with certain of the decisions of the Revenue Officer; and on the 9th March, 1904, instituted 290 suits for determination of: the matters in dispute between himself and his tenants, and at the same time a number of applications were made both, by the appellant and certain of the tenants for the settlement of rents in respect of the lands.