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Judgment
The 1st plaintiff granted to the 1st defendant a lease of certain land for 6 years. On the expiration of the six years the plaintiff sued the
defendants for recovery of possession of the land, rent and mesne profits.
The 1st defendant set up the defence that the land was not the property of the 1st plaintiff but the property of Government and that in 1893 he
had accepted a putta from Government comprising the land in question. The Lower Courts were of opinion that on the facts, the 1st defendant had
established a good defence to the plaintiff''s suit. The ordinary rule of course is that a tenant is estopped from denying the title of the landlord who
let him into possession.
Mr. Rosario on behalf of the 1st defendant did not attempt to support the judgment of the Lower Appellate Court on the ground taken by the
District Judge. But his argument was that admitting the 1st plaintiff''s title to the property in 1891 that title was determined in 1893.
The 1st defendant entered into possession under the lease granted to him by the 1st plaintiff in 1891 and during the period of his tenancy nothing
occurred which could be treated by the party having (as we assume) the title paramount which amounted to an ouster of the 1st defendant 8o as to
operate as a determination of the lessor''s right as they stood at the date of the lease by him to the 1st defendant.
Even apart from the rights of the 1st plaintiff under the covenant to recover possession at the expiry of the term of the lease, the 1st defendant
was bound to surrender at the expiry of the term. We must set aside the decrees of both the Lower Courts and give the 1st plaintiff a decree for
possession with mesne profits from date of plaint (to be ascertained in execution) till delivery of possession or the expiry of three years, whichever
is earlier. The plaintiffs are entitled to costs throughout.