BISHAMBAR ROY Vs. LAKHATULLAH SHEIKH

JUDGEMENT

(1.) The appeal arises out of a suit brought by the plaintiff, the appellant before me, for the recovery from the defendants of certain arrears of rent for the years I, 1308 to 1311, viz., the arrears due for those 5 years in respect of the plaintiff's half share of the patni in which the land is comprised. It appears that the share-holders of the patni have been realising their rent separately.

(2.) The question at issue is the amount of rent payable by the defendants to the plaintiff.

(3.) The plaintiff founds his suit upon a registered kabuliat bearing date the year 1279, claiming rent at the rate fixed by that document.