MANINDAR CHANDRA NANDI Vs. KAULAT SHAIK

JUDGEMENT

(1.) These two second appeals (2325 and 2420 of 1920) arise out of two suits for increased rent (1484 and 1495 of 1918) brought by the Maharaja of Kasiinbazar against Kaulat Shaik and Lagnu Mandal respectively. The plaintiff claimed additional rent for excess area, and also enhancement of rent on the ground that the rate of rent hitherto paid was lower than the rates prevailing in the locality. The Munsiff of Maldah disallowed both claims and appeals to the Additional Subordinate Judge of Rajshahi have been dismissed by him with costs.

(2.) In Kaulat's case the tenancy has hitherto stood as comprising an area of 1 bigha 8 cottaks 8 chittaks bearing a jama of 14 annas 9 pies. The plaintiff claimed that this should be found to be a tenancy of 2 bighas 1 cottah bearing a jama of Rs. 2-12-7?

(3.) In Lagnu's case the tenancy has hitherto stood as of 10 bighas 15 cottahs bearing a jama of Rs. 15-6. The plaintiff claimed that this should be 13 bighas 15 cottahs. 1 chittak at a jama of Rs. 26-12-9.