BANKIM CHANDRA LOHAR Vs. SITANGUSHU KUMAR BHANJA

JUDGEMENT

(1.) THIS first appeal has been preferred against a judgment and decree dated 25th July, 1996 passed by the learned Judge, 4th Bench, Court of Small causes at Calcutta in S. C. C. Suit No. 407 of 1991 thereby passing a money decree in favour of the plaintiff-respondent.

(2.) BEING dissatisfied, the defendant has come up with the present appeal.

(3.) IN our view, this appeal is not maintainable as the decree has been passed by the learned Judge, Presidency Small Causes Court in a suit which is cognizable by such Court.