ATUL CHANDRA DUTT Vs. ESON ALI

JUDGEMENT

(1.) The lower Courts have differed as to the construction of the kabuliat on the basis of which the plaintiff-appellant brought his suit to recover rent. In second appeal it is urged that the construction adapted by the first Court was correct.

(2.) The kabuliat provides: "That I shall annually pay Rs. 30 and annas 10 in cash and 50 aris of paddy as rent, in instalments as mentioned below and receive dakhilas therefor. If I do not pay the aforesaid paddy rent each year by the months of pans then I shall pay the price thereof Rs. 19-40 with the aforesaid rent. If I do not pay the aforesaid rent then I shall not raise any objection to your realising the arrear rent along with damages and interest by means of any law existing at present or that may be passed in future.

(3.) Reliance is placed on the case of Baneswar Mukerjee v. Umesh Chandra Chakraverty 37 C. 626 : 7 Ind Cas. 875 which was explained in Afar Morole v. Surja Komar Ghoso 12 C.L.J. 649 : 15 C.W.N. 240 : 7 Ind. Cas. 842. We have to ascertain the meaning of the kabuliat, and the intention of the parties is to be gathered from the plain sense of the language used by them in the lease.