BHUBANESWAR BHATTACHARJEE Vs. DWARAKESWAR BHATTACHARJEE

JUDGEMENT

(1.) This is a second appeal in a suit for rent. Plaintiffs Nos. 1 to 3 and defendant No. 3 are co- sharer landlords under whom defendants Nos, 1 and 2 are tenants in respect of a certain holding:, The plaint concludes with the following prayers (a) That a decree may be passed against the principal defendants (meaning defendants Nos. 1 and 2) for Rs. 213 14 annas in claim and all costs of the suit together with interest op to the date of realization ; and (6) that in case it be proved that the pro forma defendant No. 3 has realized any paddy, etc., due to the plaintiffs from the defendants, then a decree may be passed for the said sum together with damages and costs as against the pro forma defendant No. 3 on placing him in the category of principal defendants by amending the plaint.

(2.) There is a farther prayer for general relief with which we are cot concerned.

(3.) The rent claimed directly from defendants Nos. 1 and 2 and indirectly from defendant No. 3 was due for the years 1320 and 1321. I should also mention that the claim was for the money value of rent payable in kind.