ISWARCHANDRA SAHA Vs. SASHINATH DAR CHAUDHURY

JUDGEMENT

(1.) This appeal is preferred by the defendants, and judgment has been delayed because after arguments had been addressed to us, the learned Vakils thought that they might be able to arrange a compromise.

(2.) The defendants have a shop in Belanganj Barar with a kachha floor and a roof of corrugated tin, and they have began to erect a pucca building instead, The plaintiffs are some of their landlords with an interest of 4 1/2 annas, and they want an injunction restraining the defendants from erecting a masonry structure.

(3.) The principal issues on the pleadings were: