RUP CHAND MAHTON Vs. GURDAN SINGH

JUDGEMENT

(1.) These are forty-five appeals against the decision of the Subordinate Judge of Muzaffarpur, dated the 25 of September 1897.

(2.) The suits were brought by the plaintiffs for arrears of rent. The defendants raised various pleas, and denied their liability to pay rent. These pleas were overruled by both the lower Courts. In this Court four of the pleas have been pressed before us, namely, first, that the suits are not maintainable; secondly, that the rent of 1308 is barred; thirdly, that the rent of the four-anna last of 1304 is premature; and fourthly, that the finding as to the rate of rent is not supported by any evidence.

(3.) We think there is no force in any of these contentions.