BRIJ MOHAN LAL Vs. SHIAM SINGH

JUDGEMENT

(1.) This is an appeal from a decree of the Subordinate Judge of Moradabad dismissing the plaintiff's suit.

(2.) The facts of the case are clear and practically undisputed. The only difficulty we feel is as to the form of the order we ought to pass.

(3.) The facts are as follows: On July 1st, 1897, the defendant-respondent, who is zamindar of Mauza Pipalsana, granted a lease of that village for a term of five years--1305-- 1309 F. (1897--1902 A. D.)--to the plaintiff, Brij Mohan, and one Mangal Sen, at an annual rental of Rs. 3,200. Mangal Sen appears to have surrendered his interest in the lease to Brij Mohan, We have no concern with him in this case.