KASIMUDDI KHANDKAR Vs. NADIR ALI TARAFDAR AND OTHERS

JUDGEMENT

(1.) This was a suit for a kabuliat at an enhanced rate. The Judge has disposed of it by referring to a judgment of this Court, in the case of Golam Ali v. Baboo Gopal Lal Thakoor (9 W.R., 65) and has held that the words "full customary rent" are equivalent to saying that, when the rent reaches that rate, it will be considered permanent. There is another ruling in the case of Bharat Chandra Aitch v. Gaurmani Dasi (*), in which it is held that the words "fall customary rate" referred to the highest rate for the time being, i.e., at the time when the potta was drawn up.