ABDUL RASHID MANDAL Vs. SHAHARALI MOLLA

JUDGEMENT

(1.) These appeals arise out of suits for rent brought by the plaintiffs who were non- permanent tenure-holders against the defendants.

(2.) The defence, so far as concerns these appeals, was that the plaintiffs right as tenure- holders had come to an end in consequence of a decree for ejectment which had been obtained against them by the superior landlord, Maharaja Sir Pradyot Kumar Tagore, and in execution of which the Maharaja had obtained possession of the tenure against the plaintiffs.

(3.) It appears that the present plaintiffs who were the defendants in the suit for rent brought by the superior landlord did not pay the amount within fifteen days of the decree. After the appeal was filed the execution proceedings taken by the Maharaja were stayed by the Court of Appeal below allowing the defendants (present plaintiffs) to deposit the decretal amount within 15 days, but they did not do so.