P.B.Mukharji, J. - (1.) This is the defendants' appeal from the judgment and decree of P. C. Mallick J., decreeing the plaintiff's suit. In fact the decree under appeal first declares that the plaintiff is entitled to a certificate under Article 6-C of the Statute of the State Medical Faculty of West Bengal which means that he is qualified to practise what is called, the western medical science and secondly that the defendants do grant the plaintiff a certificate, under the said Article.
(2.) Eleven defendants including the State Medical Faculty of West Bengal and the members of the Governing Body of the State Medical Faculty are the appellants before us.
(3.) The case of the plaintiff respondent is that he was a student of the Dacca National College, Medical Branch, during the years 1921 to 1925 and that he duly completed the four years' course of study in specific subjects such as Anatomy, physiology, Pathology, Materia Medica, Pathology, Medicine, Surgery, Midwifery, Hygiene and Medical Jurisprudence. He alleges that he passed the College Final Examination in the year 1925. He obtained a certificate from the college 3 years later on 29-1-1928. His further allegation is that he has been in actual practice of the western system of medicine ever since the year 1925. He therefore, claims the certificate under Article 6-C of the Statute of the State Medical Faculty of West Bengal.;