Calcutta High Court
Kade Mandal vs Ahadali Molla And Ors. on 17 March, 1910
Equivalent citations: 6IND. CAS.594
JUDGMENT
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.