KUNWAR PAL Vs. BAKHSHI MADAN MOHAN

JUDGEMENT

(1.) This is a defendants application under Section 25 of the Small Cause Courts Act. The suit was a suit, by the Zemindar to recover Rs. 10 on the allegation that the defendants who were his tenants had wrongfully cut and carried off a babul tree belonging to him, the plaintiff.

(2.) The defence set up was that the tree had been planted by the defendants, was their own property and that they had done no injury to the plaintiff whatever.

(3.) After a lengthy trial in the Court below, which was a Court of Small Causes, the claim of the plaintiff was decreed.