P.N.Mookerjee, J. - (1.) A single question calls for decision in this appeal.
(2.) The question is short but somewhat intriguing and of some abiding importance and it may arise and, as a matter of fact, it has actually arisen in a number of cases.
(3.) The point is how the West Bengal Estates Acquisition Act, 1953 (W. B. Act I of 1954) affects the relationship between an intermediary (a quondum tenure-holder) and his quondum under tenure-holder in the matter of realisation of rents or to be more precise, realisation of his decretal dues for rent by execution.;