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Judgment
3 paragraphs · 79 words
Tottenham, J.—The suit in question u/s 149 (3) Bengal Tenancy Act, is not a title suit, and need not be stamped as such. It is in the nature of a suit for an injunction under the Specific Relief Act, or else of a declaratory suit.
Norris, J.
2.
I agree that the suit in question is not a title suit. I do not think it is necessary to express any opinion as to what sort of suit it is.