SHIB KUMAR DAS Vs. SAILENDRA BHATTACHARJEE

JUDGEMENT

(1.) This is the Plaintiff's appeal, arising out of a suit for recovery of possession from a licensee. The suit has had a chequered career and it has come up before this Court after certain interesting events.

(2.) The suit was originally filed in the Court of the learned Munsif, Sealdah, on a valuation of Rs. 48 (for ejectment of Rs. 20 and for damages or mesne profits tentatively Rs. 28)

(3.) The suit was originally decreed by the learned Munsif, who gave the Plaintiff a decree for recovery of possession and also a decree for mesne profits, amounting to Rs. 8.