RAM TARAN TEWARY Vs. KUMEDA DASI

JUDGEMENT

(1.) The facts of this appeal are there.

(2.) The plaintiffs sued to recover arrears of rent for-the years 1321 to 1324 B. Section with cresses and damages on a registered maurasi mokurrari kabuliyat exeouted in 1877

(3.) The lease recites that " within the aforesaid Monza you have granted me a patta of 12 big has of land at an annual jama of Rs 6 and Rs. 24 as premium," After reciting how the runny should be paid and in what instalments, the lease- states that the landlord should have right to the minerals, ets" and, lastly, the words appear : Also it should appear that I would deliver 1 seer of shyama ghee and one kid every year." No amount is mentioned as payable in lieu of the ghee and goat in case of default.