RAJAH MADHO SINGH Vs. AJUDHIA SINGH

JUDGEMENT

(1.) THEIR Lordships are of opinion that the three Courts below, who were unanimous in their judgments, are correct in the opinions which they have formed. It is clear that under the decree, by way of compromise, the parties had not a right to cancel the lease under the terms of the Rent Act.

(2.) WITH regard to the agreement, their Lordships are of opinion that the Courts below were right in holding that the Plaintiffs could not seek to enforce that agreement by suing in the Rent Court. Their only remedy would have been to have sued in the Civil Court upon that agreement.