GOPI NATH MAHAPATRA Vs. KASHI NATH BEG

JUDGEMENT

(1.) This is an appeal by the plaintiff in a suit claiming declaration of title and possession of certain properties against the judgment of the Subordinate Judge in favour of the defendant.

(2.) The property in question was sold on September 17 1901 in execution of a decree for arrears of rent and was bought by the appellant, the rent suit having been commenced in June 1900.

(3.) Previous to the bringing of the rent suit, a suit had been brought against the tenant on a mortgage and on May 14th, 1900 a mortgage decree had been made.