PANDU BALA JAGTAP Vs. RAMCHANDRA GANESH DESHPANDE

JUDGEMENT

(1.) The plaintiff in this case sued to recover enhanced rent from the defendant who was his permanent tenant. The defendant pleaded that he was liable to pay only the amount of the assessment in respect of the land held by him and nothing more.

(2.) The trial Court disallowed the defendant s contention and passed a decree in favour of the plaintiff allowing him certain enhanced rent. In appeal the District Court affirmed the view that the plaintiff was entitled to enhance the rent and varied the decree of the trial Court as to the amount which was to be allowed as enhanced rent.

(3.) The defendant preferred a second appeal to this Court, and the view taken by the appellate Court was affirmed in that appeal. From this decision of a single Judge in second appeal the present appeal under the Letters Patent is preferred to this Court.