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Judgment
5 paragraphs · 114 words
1.
We cannot interfere with the decision of the lower Court as to the rate of rent payable by the defendant.
2.
On the other question raised, the Judge''s decision is opposed to the recent decision of this Court in Bodda Goddeppa v. Maharajah of
Vizianagaram ILR (1906) M. 155 in which it was held that the landlord is entitled to restrain the tenant from cutting down fruit-bearing trees. The
contention of the plaintiff that the tenant is not entitled to cut down other trees also on his holding cannot be accepted. The puttah must be
amended; and the decree of the lower appellate Court will be modified accordingly. No costs will be allowed.