LAXUMAN JANU Vs. KRISHNAJI ANTAJI

JUDGEMENT

(1.) This is a suit brought to recover rent and enhanced rent.

(2.) So far as the recovery of the original rent is concerned no question arises, but the claim to the enhanced rent is opposed.

(3.) The lower appellate Court has sanctioned an enhanced rent of Rs. 102 a year, but has arrived at that enhanced rent by methods which cannot be recognized in a suit of this class.