KHAN BAHADUR MOHAMMAD ASGHAR ALI KHAN Vs. RAMMON

JUDGEMENT

(1.) Second Appeals Nos. 712 713, 714, 715 and 716 of 1921 all raise the same points. They have been argued together and can be decided in the same judgment. The plaintiff who is the appellant in all these appeals is a Muhammadan gentleman of Bareilly who is the zemindar of the village of Nathua Rampura. He asserts, as against certain tenants in the village, his right by immemorial custom to certain dues. The dues in question according to his allegations were payable in kind and varied in the case of the different tenants.

(2.) In Appeal No. 712 he claims that Rammon Brahmin was under an obligation to supply him annually with 100 cow-dung cakes of the value of 4 annas and a bundle of chaff of the value of Re. 1.

(3.) In Appeal No. 713 he claims that Jhunna Lal Brahmin was under an obligation to supply him annually with 200 cow-dung cakes of the value of Re. 1 and two bundles of chaff of the value of Rs. 2.