SITANATH BHADRA Vs. JATINDRA NATH SARKAR

JUDGEMENT

(1.) IN this case, the learned Subordinate Judge on appeal decided quite rightly that the suit was properly brought in the Court of Gopalganj, within the jurisdiction of which the defendant had a permanent residence. This is in accordance with Expln. 1, Section 20, Civil P.C. The mere fact that he carries on a business in Calcutta and lives there with his family does not oust the jurisdiction of the Gopalganj Court. This rule must, therefore, be discharged with costs: one gold mohur.