Madhu Sudan Saha Chaudhuri and Others vs Debendra Nath Sarkar

There is nothing in the policy of the law or custom of the country to prevent the creation of an intermediate tenure between a putndar and a dur-puinidar. It is immaterial what name is given to it. The plaintiff sued in the character of an intermediate tenure-holder and he was merely an assignee of the rent. We do not see why a suit should not lie at his instance to recover rent from the dur-putnidar. We accordingly dismiss this appeal with costs, one gold mohur.