NAFAR CHANDRA PAL CHOWDHURY Vs. RAHAMAN SHEIKH

JUDGEMENT

(1.) These 31 appeals arise out of suits for rent.

(2.) The plaintiff-landlord sued 62 tenants of village Andulia on the basis of a measurement and a rent-roll prepared in accordance thereunder in the year 1891. His case was that rents had been paid in accordance with the rent-roll from the years 1891 to 1906. When in the latter year he demanded agreements for the payments of enhanced rents, the tenants declined to make any payments whatever, and he was, therefore, compelled to sue.

(3.) The defence was that in 1891 the tenants were raiyats with rights of occupancy, that the rentals entered in the rent-roll represented illegal and excessive enhancements contravening the provisions of Section 29 of the Bengal Tenancy Act, that they had never consented to the rent-roll, and had never paid the rents entered therein.