SRI SANAT KUMAR DEY Vs. ANIL KUMAR DAS

JUDGEMENT

(1.) This revisional application it at the instance of a tenant/defendant in a suit for eviction and is directed against order dated March 31, 2001 passed by the Additional District Judge, 13th Court Alipore in Civil Revision No. 476 of 2000 thereby affirming an order dated Sept. 1, 2000 passed by the Civil Judge (Junior Division), 2nd Court, Alipore in Title Suit No. 490 of 1990.

(2.) The aforesaid suit was filed by the opposite party for eviction of the present petitioner on the ground of default in payment of rent.

(3.) The petitioner after entering appearance in the suit filed an application under Sec. 17(2) of the West Bengal Premises Tenancy Act thereby disputing the rate of rent. The allegation was that the rate of rent was Rs. 186/- a month, but the defendant paid the rent at the rate of Rs. 140.00 a month.