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Judgment
3 paragraphs · 84 words
1.
The prayer for a declaration that the lands are nanjah lands is only one precedent to the prayer for recovery of the rent due according to the
terms of the agreement, and this view is supported by the fact that the stamp duty is only that for the rent sued and not for a declaration.
2.
The suit is therefore one of a small cause nature and is for less than Rs. 500. No second appeal therefore lies. It is dismissed with costs.