Mamambath Pettiyeth vs M.M. Cheria Uthalamma and Others

The murupat, Ehxibit B was a distinct transaction from the kanom document, Exhibit A. The latter document does not make provision for the

payment of interest on the mortgage-money at any fixed rate. Under Exhibit B, the defendant is bound to pay rent. The rent was not charged on

the property. The rent cannot be treated as interest due on the mortgage amount and plaintiff cannot have decree on the footing that it can be so

treated. The murupat was for two years. After the expiration of that period, the defendant held over the land with the consent of the plaintiff. The

terms of the tenancy would no doubt be the same as those contained in Exhibit B. But the defendant''s obligation to pay rent after the lapse of the

two years was not under a registered instrument and Article 116 of the Limitation Act would not, therefore, apply; See Kutti Umma v. Madhava

Menon 11 M.L.J. 186. The right to the rent would, therefore, be barred after three years. The amount offered as rent by the defendant exceeds

the rent due for three years. Plaintiff is nit entitled to recover more than that amount. The decrees of the lower Courts must, therefore, be modified

by substituting the amount of Rs. 250 for Rs. 500 fixed by the lower Courts. The 2nd defendant is entitled to his costs in this Court and in the

lower Appellate Court, There will be no order for costs in the 1st Court.