DHAN PRAKASH GUPTA Vs. JAI NARAIN GOEL

JUDGEMENT

(1.) This revision petition is directed against a judgment and decree dismissing the suit of the plaintiff filed for recovery of Rs. 660.00 including interest on security deposit of Rs. 6000.00 from the defendant/revision petitioner for the period from 1st May 1980 to February 1983.

(2.) The relevant facts which have led to the plaintiff of this revision petition are as under:

(3.) The plaintiff filed the suit as aforesaid for recovery of Rs. 660.00 as the security deposit of Rs. 6000.00.