RATAN LAL GIR Vs. FARSHI BIBI

JUDGEMENT

(1.) This is an appeal in a suit by a raiyat to eject an under-raiyat. The defendants held the land under a registered lease for a term of years. The term expired and the present suit was brought one year and seven months after the expiry of the lease.

(2.) The defendant pleaded want of notice and acceptance of rent as proof of his having been allowed to hold over.

(3.) He also demanded compensation.