RANI CHATTRA KUMARI DEVI Vs. W. W. BROUCKE

JUDGEMENT

(1.) THE question in this case turns on the construction of a lease, dated 22nd May 1911, of 36 villages of the Ramnagar Raj in the province of Behar and Orissa, granted by the Rajah to a Mr. Broucke.

(2.) THE material part of the lease is stated in the judgment of the Chief Justice of Patna as follows: I have let out 16 annas of the following 36 villages as per boundaries given below...at a consolidated annual jama of Rs. 15,581-5-0, being the malguzari, road and embankment cesses, dues of priests (mahal uprohiti) and expenses for obtaining acquittance receipts (farag karach), etc., in addition to 515 maunds of paddy specified below, payable annually at a uniform rate under a thika patta, the term whereof is given below and on receipt of a kabuliyat to Mr. W.J. Broucke.

(3.) THE total of Rs. 805-14-0 thus arrived at is then treated as the jama eksala (annual rent), and is divided into four kists of Rs. 201-7-6 payable in Asin, Pous, Ghait and Jeyth.