ARUNACHALA NAICKER Vs. GHULAM MAHMOOD SAHEB

JUDGEMENT

(1.) A request has been made on behalf of the defendant that since he is now an elderly man of 62 years, very much attached to the land on which he has spent much thought and energy during the past 33 years, he should be allowed at least one year to accustom himself to the idea of leaving the land. The plaintiff is willing to allow him to continue in possession foe a year from this date, provided that from 1 -3 -1950 he pays mesne profits at the rate of Rs. 250 per annum from that date until he quits the land. He will of course have to pay the arrears of mesne profits at the old rate of Rs. 100 per annum upto 1 -3 -1950.