GURUSHARAN SHARMA,J - (1.) Plaintiff filed Money Suit No. 2 of 1980 for recovery of a sum of Rs. 1000/ - from the defendant.
(2.) ACCORDING to plaintiff, he had supplied barbed wire to the defendant, on the basis of agreement. Ext. 5 and he was also paid the price thereof. However, a sum of Rs. 10500/ - deposited by him as security money and Rs. 1000/ - as earnest money were not returned to him. According to defendant, security money of plaintiff was forfeited because wire supplied was not according to specification. It was found that wire was not galvanized and plaintiff was also black listed for the aforesaid reason.
(3.) THE suit was decreed in part holding that plaintiff was entitled to recover a sum of Rs. 1000/ -. which he had deposited by. way of earnest money. Liberty was also given to the plaintiff to tile a fresh suit, if so advised. for recovery of aforesaid amount of Rs. 10500/ -. which he had deposited by way of security money as Munsifs Court had no such pecuniary jurisdiction at the relevant time and its pecuniary jurisdiction was limited to Rs. 5000/ - only.;