NAGENDRANATH SEN Vs. SADHU RAM MANDAL

JUDGEMENT

(1.) This appeal arises out of a suit for arrears of rent.

(2.) The only question is whether a portion of the claim is barred.

(3.) In the suit, rants ware claimed for the Bengali years 1309 to 1321. A decree was granted for the years 1318 to 1321 and it is admitted that the claims for 1309 and 1310 are barred. The rents in dispute are, therefore, for 1311 to 1317.