Madras High Court
Bachu Ramesam vs Nukala Bhanappa on 2 October, 1883
Equivalent citations: (1883)ILR 7MAD182
JUDGMENT
Kernan and Hutchins, JJ.
1. The plaintiff contended that he is entitled to add the water-tax as tax in the patta tendered. Water-tax is not rent, and should not be inserted in the patta.
2. If the plaintiff desired to add the tax to the rent and to claim it as rent under Section 11 of the Rent Act, he should proceed to obtain the sanction of the Collector, which he has not done.
3. We dismiss the appeal with costs.