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Judgment
The next contention is that appellant is entitled to erect the Chowk in dispute, It is admitted that appellant has occupancy right. It is a settled rule
of law that no tenant, whether he has an occupancy right or not, is at liberty to erect houses upon agricultural holdings other than for agricultural
purposes and thereby to alter the character of the holding. Every such tenant is under an implied obligation to do no act which is not consistent with
the purpose for which the land was originally let for cultivation. That this was the law administered in this country is also clear from the cases cited
by the District Munsif and from the unreported decision of this Court in Second Appeals Nos. 822 to 824 of 1890. It is argued by appellant''s
Pleader that the cases referred to relate to tenancies from year to year or for a term of years and not to tenants who have occupancy rights. The
principle on which those cases were decided is that in an agricultural holding the tenant is under an obligation not to alter the character of the
holding and that the landlord is entitled to insist upon the tenant abstaining from doing anything inconsistent with the purpose for which the land was
originally let. The appellant''s Pleader draws our attention to Jones v. Chappell, L.R 20 Eq. 539 and to Doherty v. Allman, L.R 3 App. Cas. 709
These are cases relating to leases of houses and not to agricultural holdings and they are therefore not in point. On the other hand Meux v.
Cobley, L.R 1892 Ch. 253 is the case in point as illustrating the principle which regulates the rights of tenants having agricultural holdings. It is there
distinctly laid down that the question on which the decision should rest in such a case as this is whether the act done by the tenant is consistent with
the purpose for which the land was demised. The Pleader for the appellant also relies on the decisions in Nyamutooliah Ostagur v. Gobind Churn
Dutt, 6 W. R, 40 (Rulings under Act X of 1859), and Hedayutoonissa Begum v. Shib Dyal Singh, 8 W. R (C. R.) 512 These decisions, however,
have not been followed in later cases, nor do we see our way to reconcile them with the principle that where a right of property is infringed it is a
sufficient injury to entitle a person to sue without alleging or proving special damage. Another contention is that no specific relief or injunction ought
to have been granted in this case and that the injury, if any, caused by the tenants'' act may be adequately compensated for by an award of
damages. The right in question is an interest in immovable property and the Zamindar is therefore entitled to such specific relief as may be
necessary to vindicate his right. As pointed out by the District Judge there is also no definite standard by which the compensation that ought to be
awarded for prospective injury can be measured, the rent payable to the Zamindar depending on a number of circumstances which it is not
possible to foresee. We may also observe that by the appellant altering cultivation lands into a pleasure house, the Zamindar is placed in a position
worse than that which he would otherwise occupy as regards the several rights created in his favor by Act VIII of 1865. We are not therefore
prepared to accede to this contention.
As regards the particular land in dispute the admission that appellant is a tenant with occupancy right is now made without any reservation,
although the District Munsif refers to a reservation in paragraph 15 of his judgment.
The decision of the courts below is correct and we dismiss this second appeal with costs.