Bombay High Court
Rampratap vs Ganesh Rangnath on 27 June, 1887
Equivalent citations: (1888)ILR 12BOM31
JUDGMENT Charles Sargent, C.J.
1. We think there is no objection to the Subordinate Judge trying the set-off pleaded by the defendant. He is not the Judge of two Courts, but has two jurisdiction-Malhari v. Narso Krishna I.L.R., 9 Bom., 174and will exercise his Small Cause Court jurisdiction in trying the claim made by the plaint and his ordinary jurisdiction in trying the set-off; and as he is governed by the Code of Civil Procedure in his procedure-Bhagvan Dayalji v. Balu I.L.R., 8 Bom., 231-he will set off the one debt against the other as provided by Section 111.