RAM NARAIN PRASAD Vs. SETH SAO

JUDGEMENT

(1.) This revision petition is filed by the defendant against the order of the Additional Munsif, 2nd Court, Patna, directing him (the defendant) to lead his evidence.

(2.) The plaintiff filed a suit for recovery of Rs. 1,654.41 from the defendant. According to the case of the plaintiff, the defendant is a tenant of the plaintiff. The defendant pays a monthly rent of Rs. 71/-exclusive of electric charges. Apart from the monthly rent, the defendant is required to pay electric charges to the plaintiff.

(3.) The defendant admits in his written statement that he is the monthly tenant of the plaintiff. He also admits that he is to pay electric charges apart from monthly rent. He further stated in his written statement:--