AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 71 words
1.
We think the District Munsif was wrong in holding that an order for payment of money could be made u/s 27 of the Rent Recovery Act. But no
injustice has been done; the District Munsif having jurisdiction to try a suit for the same purpose and it appearing that the defendant raised all the
defences which he could have raised in a regular suit we dismiss the petition with costs.