(1.) This appeal arises out of a suit for rent of a dar mourashi tenure, the rent being claimed at Rs. 238 annas 12 a year.
(2.) The main defense was that there was dispossession of a portion of the tenancy and that, therefore, there should be a suspension of the rent.
(3.) It appears that a dar mourashi lease was executed by the plaintiff s father in favour of the father of the defendant No. 1 on the 15th Jane 1865. The lease comprised six properties, one of them being a jama, of Rs. 16 and described as Hat Salika appertaining to Gjurmani s jama. The plaintiff s father was the putnidar of Lot Harishpur within which Hat Salika was included. On the same day, 15th June 1865, the plaintiff s father gave a dar-paint lease in respect of Harishpur to the father of the defendant No. 1. This darpatni right, however, was re-conveyed to the plaintiff on the 9th August 1905. On the 7th April 1909, the darmaurashi interest was conveyed by the defendant No. 1 to the defendants Nos. 2 and 3.