LOKANATH MAHARANA Vs. A B MOHANTY

JUDGEMENT

(1.) THIS Civil Revision has been filed under Section 25 of the Provincial Small cause Courts Act (hereinafter referred to as the 'act') by the unsuccessful defendant.

(2.) THE plaintiff is a medical practitioner. His suit is for realisation of Rs. 96/- as balance medical attendance dues on the defendant, Rs. 36/- as damages for non-payment of the afroesaid amount, and for interest on the said amounts and costs of the suit.

(3.) THE defendant denied the plaint allegations and pleaded that he had paid in full the plaintiffs dues and obtained receipts from him to that effect.