Kade Mandal v. Ahadali Molla

Kade Mandal v. Ahadali Molla

(High Court Of Judicature At Calcutta)

No. | 17-03-1910

[1] In these cases, we do not think that the relation of landlord and tenant is made out and we, therefore, must decline to interfere. The decree will accordingly stand. The rules are discharged with costs; hearing fee, one gold mohur in. each case.

Advocate List
Bench
  • HON'BLE CHIEF JUSTICE MR. LAWRENCE JENKINS
  • HON'BLE MR. JUSTICE DOSS
Eq Citations
  • 6 IND. CAS. 594
  • LQ/CalHC/1910/141
Head Note

Rent Control and Eviction — Relationship of landlord and tenant — Held, not made out