AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 125 wordsExhibit B modifies the terms of the lease Exhibit A. It provides that on default of payment by the due date the rent in arrears shall be paid with
interest with the next year''s rent. If default is made even then, the property shall be surrendered to the lessor. Following the decisions in Naraina
Naikan v. Vasudeva Bhath ILR (1903) M. 389 and Narayana Kamti v. Handu Shetty (1901) M.L.J. 210 the defendant is not entitled to be
relieved against the forfeiture. It is, moreover, found that the tender in the suit was not of the whole amount due.
We must reverse the decree of the District Judge and restore that of the Munsif with costs in this and the lower appellate Court.