1. This appeal must be dismissed, No special appeal lies to this Court having regard to the provisions of Section 153 of the Bengal Tanancy Act. The only question decided in the suit is, whether the relationship of landlord and tenant exists. The appeal is accordingly dismissed with costs.
Jahiral Haque and Another Vs Sadar Ali and Another
Bench: Division Bench
Acts Referenced
Judgement Snapshot
Hon'ble Bench
Syed Shamsul Huda, J; Fletcher, J
Acts Referred
- Bengal Tenancy Act, 1885 - Section 153
Judgement Text
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