MANJAPPA SUBBAYA Vs. VENKATESH BAB PRABHU

JUDGEMENT

(1.) The plaintiff has brought this suit against two defendants claiming against them the rent of four years.

(2.) The first Court passed a decree against the second defendant only and on appeal the District Judge has passed a decree against both the defendants for the whole of the rent claimed.

(3.) From this decree the defendant No. 1 now prefers this present appeal urging that though he may be liable in respect of the first year's rent, that is, for the year 1901, he is not liable for the subsequent years.