SRIMATI ABEDA KHATUN Vs. MAJUBALI CHOWDHURY

JUDGEMENT

(1.) This is an appeal by the tenants defendants in a suit for enhancement of rent of a tenure and for recovery of rent at the enhanced rate.

(2.) The Court of first instance refused the claim for enhancement and made a decree for arrears at the existing rate.

(3.) Upon appeal the Subordinate Judge has granted an enhancement and made a decree for arrears at the enhanced rate.