KUNJI IMBIRAYI Vs. SUB JUDGE BADAGARA

JUDGEMENT

(1.) The tenant under Ext. A-1, a marupat dated 4-7-1929, filed a petition, F.R.P. 2579/54-55, before the Rent Court of Badagara for the determination of the fair rent under the Malabar Tenancy Act, 1929. The petition was under S.16 of the Act which reads as follows:

(2.) Both the tenant and the landlord were dissatisfied with the fair rent determined by the Rent Court and they appealed to the Subordinate Judge of Badagara. The appeal of the tenant was C. M. A. No. 602 of 1957 and the appeal of the landlord, C. M. A. No. 620/1957.

(3.) The appellate judgments also were not to their satisfaction and they have approached this court for redress under Art.227 of the Constitution. The tenants petition is O. P. No. 808 of 1958 and the landlords O.P. 77 of 1959. The petitions were heard together and a common judgment will suffice.