Harries, J. - (1.) This is an appeal from a judgment and decree of P. B. Mukharji, J., dated December 2, 1949, by which he decreed the Plaintiff's claim for possession of certain property together with mesne profits.
(2.) The predecessors in title of the Plaintiff Respondent granted a lease to the Defendant-Appellant on November 29, 1943, of a piece of vacant land known as No. 83, Lower Circular Road, having an area of 3 bighas and 14 cottahs. The lease was for a term of three years from December 1, 1943. The rent payable was Rs. 500 per manses.
(3.) By the terms of the lease the lessee was entitled to erect structures upon the land and further he was entitled to remove all structures erected by him on the expiry of the period of lease.;