SHAMBHU SINGH Vs. KALURAM

JUDGEMENT

(1.) THIS is an application for revision by Shambhu Singh defendant in a case for recovery of arrears of rent, decided by the Small Cause Court Judge, Jaipur City.

(2.) THE plaintiff claimed Rs. 124/- as arrears of rent for the period beginning from 17th November, 1948, and ending on the 2nd of February, 1950. THE rent was Rs. 8/- per mensem, and the rent-note was executed by the defendant on the 17th of July, 1946. THE defendant's case was that he left the house on the 16th of November, 1948, and thereafter the plaintiff let it out to one Pahlad Singh. He was, therefore, not liable for the rent of the period in suit.