SATPAL SOOD Vs. ROSHAN LAL KOHLI

JUDGEMENT

(1.) In July 1969, Roshan Lal filed a suit against Sat Pal for the recovery of Rs. 650/- as rent for the months of May, June and July 1969, at Rs. 250/- per month, Rs. 100/- having already been received by him, for the shop-cum-flat which the latter had taken on lease from the former.

(2.) The main defence of the tenant was that he had spent Rs. 1235/- for repairs on the shop and that amount had to be taken by him from the plaintiff.

(3.) Two issues were framed in the case, namely, - (i) Had the plaintiff agreed that the defendant carries out the repairs etc. at his (plaintiff's) cost in this building as alleged; and (ii) Has the defendant carried out the repairs therein at the cost of Rs. 1235/- as alleged and is entitled to claim adjustment of that amount towards the rent ?"