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Defence in any Suit for Debt

1.      As to Rs.200 of the money claimed, the defendant is entitled to set off for goods sold and delivered by the defendant to the plaintiff.

Particulars are as follows:

Rs.

1907 January 25th.....150

" February 1st.....50

-- -- -- -- --

Total 200

-- -- -- -- --

2.      As to the whole [or as to Rs., part of the money claimed] the defendant made tender before suit of Rs. and has paid the same into Court.



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