RADHA GOBINDA DEY Vs. HARA MOHAN BAKSHI

JUDGEMENT

(1.) This is an appeal by the plaintiffs and arises out of a suit for rent for the years 1325 to 1328 B.S. The plaintiffs claim 3-armas 5-gds share of the rent and urge that out of Rs. 34-12- 6, the rent payable in 16-annas share to the plaintiffs they were entitled to Rs. 7-1-3.

(2.) The defence of the defendants was that the plaintiffs were not entitled to the rent as no relationship of landlord and tenants existed. The defendants further contended that the plaintiffs names were not registered with reference to the entire share of the rent. Both the Courts have dismissed the suit on the ground that the plaintiffs have failed to establish that they or their predecessors were in separate collection of the rent as was alleged by the plaintiffs. Secondly, that as the plaintiffs names are not registered as regards 1-gd. share which is registered in the name of one Asutosh Dhar who was not a party to the suit, Section 78 of the Land Registration Act was a bar to the suit. It is unnecessary for me to decide the second question raised in this case because, in (sic) opinion, the suit fails on the first (sic) mentioned above. The plaintiffs (sic) allege that they have received (sic) of their share from the tenant-(sic). They distinctly stated that the (sic) cessors were collecting their rent (sic) from the defendants. This, (sic) have failed to prove.

(3.) In my opinion, therefore, (sic) cannot get a decree for rent (sic) as they have failed to establish that the (sic) was a separate collection of their share (sic) rent before.