G.N.Das, J. - (1.) This case was heard by a Bench of this Court, Sarkar and P.N. Mookerjee JJ.
(2.) The learned Judges having differed in their decisions, the matter was directed by the learned Chief Justice to be placed before me as the third Judge, to hear the case.
(3.) On the prayer of the learned Counsel for the parties, the case was adjourned from time to time and finally came up before me for hearing on the 29th February 1952. Though the learned Judges differed on one point only, the whole case was open for discussion.;