High CourtsDivision Bench(1910) 03 CAL CK 0008

Kade Mandal vs Ahadali Molla and Others

Calcutta High Court · Decided on 17 March 1910 · Citation: 6 Ind. Cas. 594

HON’BLE JUDGES
Lawrence Jenkins, C.J · Doss, J

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Judgment

1 paragraphs · 44 words
1.

In these cases, we do not think that the relation of landlord and tenant is made out and we, therefore, must decline to interfere. The decree will accordingly stand. The rules are discharged with costs; hearing fee, one gold mohur in. each case.