ANIL SEN Vs. SMT.RAMKALI SAHU

JUDGEMENT

(1.) This order shall also govern disposal of M.P.No.1641/17 & M.P.No.1686/17.

(2.) The petitioner before this Court has filed this present petition being aggrieved by the order passed by the trial Court dated 28.10.2017 in Civil Suit No.175A/2015.

(3.) Facts of the case reveal that a suit for eviction has been filed by the respondents/landlord against the petitioner/tenant. In the landlord/tenant suit for the reasons best known to the petitioner an application under Order 11 Rule 12 & 14 read with section 151 CPC was filed by the tenant seeking details of the sanctioned plan of the house and the permission granted in the matter for construction of house, however, learned trial Court has rejected the said application.