JOGESH CHANDRA MANDAL Vs. CHINTA MANI PRODHAN

JUDGEMENT

(1.) This Rule is directed against an order returning a plaint for presentation to the proper Court.

(2.) The order was made by the Small Cause Court, Sealdah, on the ground that that Court had no jurisdiction to try the suit as the claim involved regular accounting.

(3.) Now, the mere fact that in deciding the question in controversy between the parties accounts may have to be gone into, would not necessarily make the suit one for accounts.