A landlord may institute one suit in respect of the rent of more than one tenancy, if the tenancies, in respect of the rent of which the suit is brought,are held in similar right and equal status by the same tenant under him :Provided that-(i)the claim in respect of such tenancy shall be stated separately in the plaint;(ii)separate decrees shall be made in the respect of each tenancy ;(iii)the costs of the suit shall be apportioned by the Court in respect of such tenancy, and(iv)separate court fee shall be levied on the plaint in respect of the claim on account of each tenancy.
