RADHA CHARAN DAS Vs. PRAVABATI DASSI

JUDGEMENT

(1.) THIS appeal, at the instance of the plaintiff, is directed against an appellate decree affirming the decree of a learned Munsif.

(2.) ACCORDING to the plaintiff, he is the landlord of 4 cottahs 10 chittaks of Bastu land in Mouza Baranagore, District 24 Parganas. The defendant took settlement of the said land from the plaintiff agreeing to pay a monthly rent of Re. 11/- In evidence of the settlement, the defendant executed a Kabuliyat in favour of the plaintiff. The period of tenancy fixed under the Kabuliyat was for five years. The Kabuliyat bears the date 20th Agrahayan, 1s46 B. S. (corresponding to December 6, 1939) and was registered according to law.

(3.) INDUCTED in the manner aforesaid the defendant raised a hut on the land and continued in occupation.