DHIRENDRA NATH ROY Vs. AHAMED MIA

JUDGEMENT

(1.) Plaintiffs are the appellants and this second appeal is against the judgment and decree of the Additional. District Judge of Faridpur, dated the 9 May, 1922, affirming the decision of the Munsif.

(2.) The suit out of which this appeal arises was brought by the plaintiffs for recovery of arrears of rent in respect of a certain holding bearing a jama of Rs. 25-10-6 per year and for enhancement of rent under Section 30, Clause (6) of the Bengal Tenancy Act.

(3.) Defendant No. 1 alone contested the suit and relied upon the entry in the Record of Rights and pleaded that under Section 50 of the Bengal Tenancy Act, he was entitled to the presumption that the tenancy was created before the Permanent Settlement and as such not liable to enhancement.