JILLAR RAHMAN ALIAS RAJAMIA Vs. BIJOY CHAND MAHTAP, RAJAH OF BURDWAN, MINOR, BY HIS NEXT FRIEND AND MANAGER, BANBEHARI KAPUR

JUDGEMENT

(1.) This is an appeal from a decision of the Additional Subordinate Judge of Burdwan, dated the 24 of June 1898.

(2.) The suit is one for arrears of dak cess amounting to Rs. 56 2 annas 9 pies; and the only question is whether under the terms of the contract which was entered into between the plaintiff and the defendant's predecessor, the defendant is liable to pay dak cess at all.

(3.) The defendant does not deny that when he purchased the putni at one of the half-yearly sales under Regulation VIII of 1819 he was aware of the provisions contained in the kabuliat which his predecessor had given for this putni, and that he gob the putni subject to these provisions.