SIKHA BHATTACHARYYA Vs. SOMNATH BHATTACHARYYA

JUDGEMENT

(1.) This revisional application is directed against an order No. 15 dated 2nd December, 2008 passed by Civil Judge (Junior Division), Barrackpore, 24-Parganas (North) in Title Suit No. 179 of 2007 whereby and whereunder an application for addition of party is rejected.

(2.) This is a suit simpliciter for eviction of a monthly tenant under the provisions of West Bengal Premises Tenancy Act, 1997. The tenants have raised a dispute as to the relationship of landlord and tenant in an application under section 7(2) of the said Act.

(3.) The said application is yet to be decided and disposed of by the Trial Court.