CHANDRA BHAN PRASAD Vs. MOHANLAL

JUDGEMENT

(1.) This Revisional application is directed against the findings of the learned Munsif, 1st Court, Asansol, on issues Nos. 1, 3 and 4 in Title Suit No. 287 of 1978 of this Court. It arises thus :

(2.) The Opposite Party was a tenant in respect of the suit premises under the petitioners at a monthly rental of Rs. 75/-. Alleging illegal dispossession from the premises by the petitioners sometime in January, 1975, the Opposite Party brought the suit for recovery of possession.

(3.) The defence, inter alia, was that the suit is not maintainable, that it is barred by limitation and that the court-fees paid are insufficient.