(1.) This appeal arises out of a suit for recovery of rent in respect of a putni.
(2.) The property originally belonged to one Salimannessa, and on her death was inherited by her mother Raisannessa Begum, The latter sold it to the plaintiff who brought the suit for rent on the basis of a kabuliyat dated the 10 Assin 1312.
(3.) The Courts below have concurred in giving a decree to the plaintiff and the defendant has appealed to this Court.