SRINIVASA RAGHAVA AYYANGAR Vs. PICHAIKARAN

JUDGEMENT

(1.) WE are of opinion that the suit is substantially one for rent and does not fall within Article 31 of the second schedule, Provincial Small Cause Courts Act, and the Small Cause Court has jurisdiction.

(2.) THE Subordinate Judge of Kumbakonam will therefore receive the plaint on his file and dispose of it according to law.