P M GANI Vs. K RAMACHANDRAN

JUDGEMENT

(1.) It is a moot question whether the tax due to a municipality will fall within the definition of rent. We do not think we need to adjudicate on the point. The reason is there is a case where the appellant had agreed to pay the municipal tax as part of rent. This is obvious from the following statement in the counter:

(2.) The only plea was that the landlord did not furnish him the demand made by the municipality. In fact this stand of the tenant is reiterated when he was examined as Public Witness 1. He states as under: