SATISH CHANDRA BASU Vs. SISIR KUMAR ROY

JUDGEMENT

(1.) This rule was obtained by the pltf. against an order dated 28-11-1950 pased by Mr. H. Ganguly, learned Small Cause Court Judge, Sealdah.

(2.) The pltf. instituted a suit for recovery of rent of premises No. 208, Harish Mukherji Road, Bhowanipur, District 24-Parganas for the months of March & April 1950 at the rate of Rs. 140.00 per month.

(3.) The deft. pleaded that he had spent a sum of Rs. 480.00 on account of repairs of the premises & claimed a set-off Under Section 108 (f), T. P. Act.