HANS RAJ JAIN Vs. BISHAMBER DYAL

JUDGEMENT

(1.) BRIEFLY the facts giving rise to this appeal are that the tenant Bishamber Dayal plaintiff filed suit for recovery of Rs. 950/- from defendant-landlord Hans Raj contending that an excess payment of Rs. 460/- towards arrears of rent, Rs. 93.23 as house tax and Rs. 396.77 as interest has been made by the plaintiff to the landlord-defendant. Thus the total amount of Rs. 950/- is due from the defendant to the plaintiff with interest.

(2.) THE defendant controverted the said allegations. On the pleadings of the parties, the trial Court framed the following issues :-

(3.) THE plaintiff, aggrieved from the said judgment preferred an appeal with respect to the balance amount whereas defendant preferred cross-objections.