High CourtsDivision Bench(1897) 07 CAL CK 0015

Baidya Nath De Sarkar and Another vs Ilim and Others

Calcutta High Court · Decided on 16 July 1897 · Citation: (1898) ILR (Cal) 917

HON’BLE JUDGES
Macpherson, J · Ameer Ali, J

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Judgment

1 paragraphs · 40 words

Macpherson and Ameer Ali, JJ.—The plaintiffs are four-anna shareholders of a taluk, within which the first three defendants have a raiyati holding. They purchased a two-anna share of this taluk in 1287 (1880), and the other two-anna share in 1296