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Supreme Court Of India

(From: Bombay)*

Hon'ble Judge(s): Abhay Manohar Sapre, R. Subhash Reddy , JJ

Presidency Small Cause Courts Act (15 of 1882) , S.41— Jurisdiction of Courts of Small Causes - Dispute between landlord and tenant falls under S.41 of Act and liable to be decided by Courts of Small Causes - Civil Court not having jurisdiction to adjudicate matter of counter claim - Plea of counter claim, therefore, not maintainable. Civil P.C. (5 of 1908) , S.9, O.8 R.6A— AIR 1980 Bombay 123, Followed.AIR 2013 SC 2959, AIR 1995 SC 1102, Rel. on. (Para 25 27 29)