HIDAYAT MOHIUDDIN Vs. KARAMULLAH

JUDGEMENT

(1.) This is a reference by the Chief Judge, Court of Small Causes, Hyderabad, under Section 58 of the Hyderabad Stamp Act, (IV of 1331 Fasli) corresponding to Section 60 of the Indian Stamp Act.

(2.) The circumstances under which the reference is made may be briefly set out. A suit was filed in the Court of Small Causes, Hyderabad, by the landlord of a house situated at old Pheelkhana, for recovery of arrears of rent amounting to Rs. 385.00 due by his tenant. The parties entered into a rental agreement by and under which a monthly rental of Rs. 40.00 (O. S.) was payable by the defendant on the first of every month. The tenancy could be determined with fifteen days notice on either side ending with the end of the month. It was alleged that the defendant vacated the house without paying rent for nine months.

(3.) The defendant remained ex parte.