- (1.) THIS is a rule obtained by the plaintiff on June 1, 1959, under section 115 of the Procedure Code calling upon the defendant, the State Electricity Board, the opposite party before me, to show cause why the appellate order of affirmance returning the plaint should not be set aside.
(2.) THE plaint is that of a simple suit for recovery of Rs. 250 for removal of 25 deodar trees from the plaintiff's land while installing overhead electric line over there in 1954, each tree having been valued at Rs. 10/ -.
(3.) THE Board files a written statement pleading inter alia that a matter as this is triable by the dist. judge and that the value of the trees cannot be more than Rs. 125 at the rate of Rs. 5 a tree - a sum the Board has all along been anxious to pay,;