NARENDRA KUMAR GHOSE Vs. GORA CHAND PODDAR

JUDGEMENT

(1.) This appeal arises out of a suit for rent.

(2.) The Munsiffi dismissed the suit as not maintainable. Both parties appealed.

(3.) The Subordinate Judge held that the suit was maintainable and that the defendants were occupancy raiyats. He disallowed the plaintiff's claim for puja kharach, road cess at one anna in the rupee and interest at 75 per cent. per annum, all which the defendant had agreed in his kabuliat to pay. The plaintiffs appeal on the points of (1) puja kharach, (2) road cess and (3) interest.