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Judgment
3 paragraphs · 71 words
1.
The amount sued for is not a cess payable to the plaintiffs. If it is a cess at all it is one payable to Government. The landholder is given the right
by statute to recover a share from the tenant along with the rent.
2.
Following the decision in Zamindar of Tarla v. Latchia 13 M.L.J. 211 we think there is no second appeal. The appeals are dismissed with costs.