KAMLA KANT MISRA AND ORS Vs. KISHUN LAL

JUDGEMENT

(1.) This is a Second Appeal by the Plaintiffs, whose suit has been thrown out by both the courts below.

(2.) The Appellants own a house which they have let out to the Respondent for a period of ten years. The lease recites the fact that the Respondent has taken the house for establishing a flour mill and a rice husking machine. It is also recited in the lease that the Respondent had made certain constructions in the house at a cost of Rs. 1,275/- that this amount would be set off towards the rent and at the time of vacating the house on the expiry of the period of lease he would not remove the construction.

(3.) It appears that after taking the house the Respondent constructed two rooms. They are marked "M" and "N" in the sketch attached to the plaint. These rooms are made of pnccka bricks and have corrugated iron sheets in place of roofs.