DIGAMBAR NANDA Vs. SECRETARY OF STATE FOR INDIA

JUDGEMENT

(1.) The plaintiff in this suit has sought, among other reliefs, for a declaration that he is not a tenure-holder, as he had been described in the Record of Rights but a raiyat.

(2.) The Munsif, during the hearing of the case, thought it desirable in the interests of justice and to prevent, a multiplicity of suits, to add, as defendants, the persons who had been recorded in the Record of Rights as raiyats of the land under the plaintiff as tenure-holder.

(3.) The plaintiff s case is that these persons are mere tenants-at-will, paying rent in kind.