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Judgment
3 paragraphs · 76 words
1.
Following the decision of the Frill Bench in Gorekala Kanahaiya v. Janardha Padhai 8 Ind. CAS. 736 : 1 M.W.N. 841 : 9 M.L.T. 64 we
reverse the decree of the lower appellate Court and restore the decree of the District Munsif. We allow the plaintiff rent at the rate allowed by the
District Munsif for five faslis subsequent to the date of the District Munsif''s decree. The parties will bear their own costs throughout.