MOTI LAL Vs. MTSHARDA DEVI

JUDGEMENT

(1.) This is an appeal under Section 39, Arbitration Act (x of 1940) against the order of the leaned Civil and Sessions Judge of Cawnpore. The facts are briefly these:

(2.) A lease was granted on 4 June 1925, by Mt. Sharda Debi in favour of the appellant, Motilal. The latter executed a qubuliat in her favour. Motilal was allowed to keep the house for five years on a rent of Rs. 40 a month. He was permitted to make certain constructions according to his choice. There were other stipulations in the qabuliat as to how the constructions were to be made.

(3.) Mt. Sharda Debi brought a suit for recovery of Rs. 5400 on account of arrears of rent and damages. She furnished certain particulars with which it is not necessary to deal.