GOPAL NAICKEN Vs. SAPPA PILLAI

JUDGEMENT

(1.) The District Munsif has, as I understand him, found (and the promissory notes are good evidence in support of his finding) that the rent accrued due at or before the time at which the promissory notes were executed.

(2.) The subsequent eviction by the landlord is not a good defence to his suit for this rent.

(3.) The decree must be reversed and the claims of plaintiff decreed in each case with costs throughout.