Mallik, J.@mdashThis rule is directed against an order passed by the learned Small Cause Court Judge of Bishnupur by which he dismissed ""the
petitioner''s suit for recovery of arrears of municipal tax. The ground on which the learned Judge dismissed the petitioner''s suit was that the suit had
not been properly framed inasmuch as the suit had been framed in contravention of the provisions of Section 29, Bengal Municipal Act, and there-
had been an amalgamation of two holdings in respect of which the arrears had been claimed in the suit.
2. On behalf of the petitioner it was first of all contended that if there had been any violation of the provisions of Section 29, Bengal Municipal Act
it was only a clerical mistake and the suit ought not to have been dismissed on that ground. It appears that the suit was instituted in the name of the
Bishnupur Municipality and not in the name of the Chairman on behalf of that Municipality as enjoined by Section 29. It appears also that the plaint
was signed and verified by one Hem Chandra Kar who described himself as the Chairman of the Bishnupur Municipality. It was contended on
these facts that if in the title of the plaint Bishnupur Municipality was written as the plaintiff instead of Hem Chandra liar, the Chairman of the
Bishnupur Municipality, it was nothing but a clerical error pure and simple. But this contention that it is nothing but a clerical error comes, in my
opinion, too late in the day. The record shows that an objection was taken by the defendant in his defence on the ground that the frame of the suit
was defective, and the admitted defect in the frame of the suit must have been brought to the notice of the petitioner. But the petitioner and for the
matter of that, any officer of the Bishnupur Municipality appears to have taken no notice of the defect pointed out or to have taken any steps to
rectify the mistake which it is alleged now before me was nothing but a. clerical error, The learned Small Cause Court Judge held the suit to have
bean improperly framed on another ground and that ground was that the suit had been brought in respect of the tax of two distinct and separate
holdings which were not contiguous. The learned advocate for the petitioner contended that although the suit was in respect of two holdings,
namely, holding No. 831, and holding No. 838, no tax has, as a matter of fact, been claimed for one of these two holdings, namely, holding No.
831. The plaint however, does not show that nothing was claimed in respect of the holding No. 831. In this connexion, my attention was drawn by
the learned advocate for the petitioner to some evidence in the case, the evidence of the tax daroga of the Bishnupur Municipality. This witness no
doubt says that there had been remission of the tax on holding No. 831, but his evidence does no show that the tax on holding No. 831 had been
remitted for the whole period in respect of which the arrears had been claimed. The two grounds which the learned Small Cause Court Judge held
that the suit had not been properly framed cannot in my opinion, be successfully met. The result is that the rule is discharge with costs hearing fee
one (sic).