UTTAM BANIK Vs. SUBHAS BANIK

JUDGEMENT

(1.) Judgment and Order To question the legality of the judgment and order dated 26.04.2017 delivered in R. C. C. (Revision) 02 of 2015, by the District Judge, West Tripura, Agartala, this petition under Article 227 of the Constitution of India has been filed by the tenant. The sole respondent filed a petition under Sections- 12(2) and 12(3) of the Tripura Buildings (Lease and Rent Control) Act, 1975 for eviction of the petitioner from the premises rented out to him by the respondent-landlord. Even though, it is insignificant of the legal perspective but for purpose of placing on record it is noted that the petitioner is the younger brother of the respondent.

(2.) The said petition for eviction being RCC 02 of 2013 was instituted in the Court of the Rent Control, Agartala, West Tripura on the ground of bona fide need and being defaulter in payment of the rent.

(3.) Despite notice for vacating the proceeding premises as described in the schedule appended to the said petition for eviction, the petitioner did not vacate the proceeding premises, even he did not reply to the said notice for vacating the proceeding premises.