199. Suit by co-sharer landlord for arrears of rent.
- Where a co-sharer landlord, who has instituted a suit to recover the rent due to ail the co-sharer landlords in respect of an entire tenure or holding, and has made all the remaining co-sharer parties defendant to the suit, is unable to ascertain what rent is due for the whole tenure or holding, or whether the rent due to the other co-sharer landlords has been paid or not, owing to the refusal or neglect of the tenant, or of the co-sharer landlords defendants to the suit to furnish him with correct information on these points or on either of them.such plaintiff co-sharer landlord shall be entitled to proceed with the suit for his share only of the rent;and a decree obtained by him in a suit so framed shall, as regards the remedies for enforcing the same be as effectual as a decree obtained by a sole landlord or an entire body of landlords in a suit brought for the rent due to all the co-sharers.
