SATYABALA SAMANTA Vs. BISHNUPADA ADAK

JUDGEMENT

(1.) The plaintiffs; opposite parties filed Money Suit No.10 of 1984 in the Additional Court of Munsif for recovery of a sum of Rs. 130.00 on account of rent in arrear in respect of the southern room. The defendant is a tenant since Jaistha, 1386 B. S. at a monthly rental of Rs. 10.00 payable according to Bengali Calendar month. The suit has been filed to recover rent from Aswin, 1386 B.S. to Aswin, 1387 B.S.

(2.) The defence denies the relationship of landlord and tenant between the parties. The suit land originally belonged to Laxmi Thakuram and Brahma Barwari Committee. Barwari Committee is in possession of the land on behalf of the deity. Barwari Committee raised the structure. The defendant is a tenant in respect of the disputed room at a monthly rental of Rs. 25.00- under the Barwari Committee.

(3.) The trial Court decreed the suit and the Additional District Judge, 4th Court, Midnapore confirmed the judgment and decree in Money Appeal No.4 of 1986.