Calcutta High Court
Bhola Kaiburto And Anr. vs Gourhari Kaiburto on 1 February, 1894
Equivalent citations: (1894)ILR 21CAL233
JUDGMENT W. Comer Petheram, C.J.
1. The terms of Regulation XI of 1825, Section 4 Clause (1), are in opinion clear; the plaintiff who has an occupancy right in a jote is entitled to bold the lands in dispute as an increment to that jote. We therefore agree in the view of the law expressed in the cases of Gobind Monee Debia v. Dinobundhoo Shaha 15 W.R. 87, Attimoollah v. Saheboollah 15 W.R. 149, and Bhagabat Prasad Sing v. Durg Bijai Sing 8 B.L.R. 73 : 16 W.R. 95. The appeal is dismissed with costs.