Maclean, C.J.@mdashWe think that, upon the Plaintiffs'' own statement in their plaint, the agreement between the parties amounted to a lease
within the definition of the term as given in sec. 105 of the Transfer of Property Act. According to the agreement the Defendant was not to pay rent
but, instead of rent, he was to give his services as a family doctor to the Plaintiffs. If it be once established that the bargain between the parties
amounted to a lease, it must be regarded as a lease of immoveable property for some purpose other than agricultural or manufacturing purposes, in
which case it musk be deemed to be a lease from month to month terminable, on the part of either lessor or lessee, by 15 days'' notice expiring
with the end of a month of the tenancy. Admittedly such a notice was not given in this case and the Plaintiffs'' action must, therefore, fail and be
dismissed with costs. The appeal is accordingly allowed with costs.
