Calcutta High Court
Baidya Nath De Sarkar And Anr. vs Ilim And Ors. on 16 July, 1897
Equivalent citations: (1898)ILR 25CAL917
JUDGMENT
Macpherson and Ameer Ali, JJ.
1. 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