RAJENDRA NARAIN MAZUMDAR CHOUDHURY Vs. SHEIKH KALIM

JUDGEMENT

(1.) This is an appeal under Clause 15 of the Letters Patent from the judgment of Mr. Justice Panton in a suit for recovery of arrears of rent.

(2.) The plaintiff claimed rent at the rate of Rs. 22-1 per year in respect of four years from the 14 April 1913 to the 13 April 1917. The defendants pleaded that rent was payable at the rate of Rs. 12-2 per annum, The suit was instituted on the 21 April 1917 and was decided by the First Court on the 16 April 1918. The claim of the plaintiffs was founded upon a Kabuliyat executed by the predecessors of the defendants on the 19 April 1894. The rent payable thereunder was that claimed in the suit. The defendants contended that the kabuliyat was in contravention of Section 29(b) of the Bengal Tenancy Act. The Trial Court held that the defendants had successfully proved by the production of Road-Cess Return filed by the landlords on the 26 May 1885 that the rent was originally fixed at the rate of Rs. 12-2. Consequently, there was, prima facie, an increase of Rs. 9-15 by means of the contract of the 19 April 1894. This was plainly in contravention of Section 29. In these circumstances, from the decision of this Court in the case of Manindra Chandra Nandi V/s. Upendra Chandra Hazra 2 Ind. Cas. 828 : 36 C. 604 : 9 C.L.J. 343, it followed that as the previous rent of the tenant had been proved, it was for the plaintiffs to justify the enhancement of the rent claimed which was obviously in excess of the enhancement allowed by the Statute. The plaintiffs tried to discharge this burden by the allegation that at the time of the execution of the kabuliyat it was discovered that the defendants were in occupation of excess lands. But this was not established to the satisfaction of the Trial Judge who consequently held that the rent as fixed in the kabuliyat was not recoverable. The plaintiffs, however, contended that they were entitled to the benefit of a decision under Section 105 of the Bengal Tenancy Act which had been pronounced on the 19 September 1917 subsequent to the institution of this suit for arrears of rent and before the trial thereof. This contention was over ruled and the rent was decreed at the rate admitted by the defendants. On appeal to the Subordinate Judge the decision of the Primary Court was affirmed and Mr. Justice Panton has confirmed the decree of the Subordinate Judge.

(3.) In this Court the substantial contention on behalf of the plaintiff-appellant is that, by virtue of Section 109, it is not open to the tenants to contend, contrary to the decision in the proceeding under Section 105, that the rent was payable, not at the rate of Rs. 221 but at the rate of Rs. 12(sic)2. In support of this proposition reliance has been placed upon the decision of this Court in the case of Apurba Krishna Roy V/s. Syama Charan Pramanik 54 Ind. Cas. 952 : 24 C.W.N. 223, We are of opinion that this contention cannot be supported, however much the plain language of Section 109 may be strained.