NAIMUDDIN BISWAS Vs. MANIRUDDIN LASHKAR

JUDGEMENT

(1.) The facts of the case out of which this appeal arises are these: In khatian No. 128 the rent of the holding was entered as Rs. 10. The plaintiffs who are the tenants of the holding brought a suit under Section 106, Ben. Ten. Act, on the allegation that the rent was really Rs. 7, and praying that the record might be corrected accordingly.

(2.) The Assistant Settlement Officer held that the rent was Rs. 10 as entered in the Record- of-Eights and dismissed the plaintiffs suit.

(3.) The plaintiffs appealed to the Special Judge. The Special Judge was of opinion that the rent was Rs. 7 and decreed the appeal.