RAMPADARATH SINGH Vs. SOHRAI KOERI

JUDGEMENT

(1.) This second appeal arises out of a compromise decree made by the Munsif of Aurangabad in 1913 in a rent suit.

(2.) The plaintiffs and the defendant in that suit were in dispute about the rent and area of a holding. There was also a dispute as to whether the rent was entirely payable in cash or whether it was payable partly in cash and partly in kind. The result of the compromise was that the plaintiffs agreed to take a lump sum of Rs. 64 on account of the rent of the years 1316 to 1319 F. 9, that in respect of future years the rent was fixed at Rs. 78 per year for ever in cash and that, the area of the holding was to be reckoned at 12 bighas.

(3.) The suit cut of which the present appeal arises is in respect of the rent of the years 1321 to 1323 F. S.