Ajoy Nath Ray, J. - (1.) This is a suit mainly for possession of immovable property constituted primarily against the first defendant.
(2.) The rights of the parties herein flow from a written agreement dated 18th of July, 1970 made between Dewar's Garage and Esso Standard. Dewar's Garage was the predecessor of the plaintiff and Esso Standard was the predecessor of the first defendant. There are do disputes in this regard and the plaintiff and the first defendant have not disputed before me that their rights flow from the said written agreement, whatever those rights might be.
(3.) The second defendant is a petrol dealer. The agreement of second defendant with the first is also exhibited in this proceeding and the same is Exbt. D-2/1 dated 15th of September, 1983.;