CHANDY CHARAN LAW Vs. SREEMUTTY AZIZERNESSA

JUDGEMENT

(1.) The only question involved in the appeal relates to interest on rent payable by the tenant under a kabuliyat.

(2.) The interest stipulated to be paid was 2 per cent. per annum.

(3.) The Courts below held that the tenant had no permanent mocurrary right in the land and that, therefore, the landlord was not entitled to interest at the stipulated rate and accordingly interest at 12 per cent. only was allowed.