High CourtsDivision Bench(1887) 05 CAL CK 0010

Jagadamba Devi vs Protap Ghose and Others

Calcutta High Court · Decided on 21 May 1887 · Citation: (1887) ILR (Cal) 537

HON’BLE JUDGES
Tottenham, J · Norris, J

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Judgment

3 paragraphs · 79 words

Tottenham, J.—The suit in question u/s 149 (3) Bengal Tenancy Act, is not a title suit, and need not be stamped as such. It is in the nature of a suit for an injunction under the Specific Relief Act, or else of a declaratory suit.

Norris, J.

2.

I agree that the suit in question is not a title suit. I do not think it is necessary to express any opinion as to what sort of suit it is.