BABALUDDIN MAHOMED Vs. DWARKA NATH SINGHA

JUDGEMENT

(1.) These are two appeals against a decision of the District Judge of Midnapore, dated the 27 January 1899.

(2.) The point in the case is whether the defendants, who are under raiyats, are liable to pay rent to the plaintiffs at a higher rate than 50 per cent. per annum, above the rate the plaintiffs pay to their landlord.

(3.) It appears that before the passing of the Bengal Tenancy Act they entered into a written and registered lease agreeing to pay rent to the plaintiffs at a rate higher than 50 per cent. above what the plaintiffs paid to their landlord.