DHARAMAN Vs. SUKHI

JUDGEMENT

(1.) In my opinion the judgment of the lower Appellate Court in this case is wrong and must be set aside.

(2.) The suit was brought by the plaintiffs to recover rent for the years 1325, and 1326 from the defendant on the ground that he had been cultivating 10 bighas 5 biswas land during that period at an annual rent of Rs. 88.

(3.) The plaintiffs are admittedly occupancy tenants and the claim was, therefore, brought against the defendant in his apacity as a sub-tenant.