SOUMEN SEN, J. - (1.) The applicants resist the execution of the decree passed against Rani Sati Jute Mills.
(2.) The principal defence taken to resist the execution application is that the applicants are bharatiyas under 13/14 thika tenants.
(3.) The applicants never dispute that the decree-holder has become the owner of the property in question by virtue of a Court sale conducted in the year 1895 along with the structures and they were inducted as tenants in respect of the property by 13/14 persons whom they described as thika tenants in their counter-affidavit filed before the Hon'ble Supreme Court.;