MANOJ GADIA Vs. SOVA MALAKAR AND ANOTHER

JUDGEMENT

(1.) An affidavit of service is filed; let the same be kept on record.

(2.) This is an application under Sec. of the Code of Civil Procedure seeking transfer of R. C. Case No. 646 of 2003 pending before the Rent Controller at Kolkata to the court of the learned Civil Judge (Junior Division), Additional Court at Sealdah, for analogous hearing of the said case with Ejectment Suit No. 228 of 2004.

(3.) On August 14, 2003, the petitioner, namely, Manoj Gadia, filed an application under Sec. of the West Bengal Premises Tenancy Act, 1997 (hereinafter referred to as 'the said Act of 1997' in short) before the Rent Controller at Kolkata. He asserted that the recorded tenant, namely, Ram Kishore Gadia, inducted him as a sub -tenant in the suit premises with oral consent of the landlady. He requested the landlady to accept him as a direct tenant after coming into effect of the said Act of 1997.