(1)Where, in any suit between a landlord and tenant as such, the tenant renounces his character as tenant of the landlord by setting up, without a reasonable or probable cause, title in a third person or himself, the Court may pass a decree favour of the landlord for such amount of damages not exceeding ten times the amount of the annual rent payable by the tenant as it may consider to be just.(2)The amount of damages decreed under sub-section (1), together with any interest accruing due thereon, shall, subject to the landlord's charge for rent, be a first charge on the tenancy ; and the landlord may execute such decree for damages and interest either as a decree for a sum of money, or, subject to the provisions of Section 149, in any of the modes in which a decree for rent may executed.
