PRIYA NATH BASU Vs. TARACHAND MORAL

JUDGEMENT

(1.) This appeal arises out of a suit for recovery of rent.

(2.) The plaintiffs-appellants alleged that the defendants held a tenure consisting of 1,752 bighas of land at a rent of Rupees 915-12-6 under them, and the rent for the years 1321 to 1324 was claimed in the suit.

(3.) The main defence was that the tenure consisted of more than 2,000 bighas of land, that the plaintiffs had let out about 600 bighas of land out of the lands of the defendants tenure, to one Gobinda Mandal who had dispossessed the defendants from a portion of the tenure; that rent had also been realised on plaintiffs behalf from some of the defendants tenants on the land, and that the rent payable for the tenure should therefore be suspended. The Courts below have concurred in dismissing the suit, and the plaintiffs have appealed to this Court.