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Judgment
This appeal arises out of a suit u/s 12 of the Rent Recovery Act. The learned District Judge has found that the tenancy of the appellant was from
year to year. We are not prepared to say that, in deciding this question of fact the learnedj Judge has committed any such error as can be
corrected in second appeal, and accept that finding. He has also found that there was in effect oral notice to quit at the time when the tenant was
wrongfully ejected. On these findings the tenant was entitled to be in possession for a year after the period when he was ejected, and the learned
Judge''s decree giving one year''s mesne profits as damages in lieu of possession is, therefore, quite correct.
The second appeal is dismissed with costs.