Roxburgh, J. - (1.) These are eleven appeals against eleven decrees made in suits tried analogously. The Plaintiff is a purchaser of a putni taluq known as Lot Simhali under Touzi No. 1 of the Burdwan Collectorate. The purchase was made on the 17th November, 1932. He sued in each case for assessment of rent. The Defendants in each case denied that the lands were mal lands of Touzi No. 1 and claimed that they had been holding the lands in lakheraj and nishkar right and also that the record showing the lands to be nishkar was not correct.
(2.) The Munsif, 3rd Court. Burdwan, decreed all the suits and assessed rent. On appeal the Subordinate Judge, Burdwan, affirmed the decrees and dismissed the appeals. Before me there are also cross-objections by the landlord in regard to the assessment of rent.
(3.) The brief history of the putni is that there was a putni kabuliyat, Exht. 1, in 1210 B. S. in respect of the lands of Mouza Simdali and other Mouzas executed by one Jagat Narayan Roy in favour of the Maharaja of Burdwan. Next, there is another kabuliyat by one Muktaram Roy in 1212 B. S. in respect of the lands of Simdali and other Mouzas; next, a kabuliyat by Bhairabsingh in 1221 B. S. in respect of the lands of Simdali only.;