MARGARET NYSS Vs. SUMAN PAL

JUDGEMENT

(1.) This revisional application is directed against the order No. 25 dated 13.3.2007 passed by the Additional District Judge, Sealdah in Title Appeal no. 20 of 2005 by which an application under section 151 of the Code of Civil Procedure seeking for condonation of delay in depositing the rent in Court is rejected.

(2.) The opposite party No. 1 along with the predecessor-in-interest of the opposite party No. 2 namely Sujay Pal instituted Title Suit No. 63 of 2000 against the predecessor-in-interest of the petitioners praying for a decree for eviction on various grounds including a ground of reasonable requirement.

(3.) The predecessor-in-interest of the petitioners, though appeared in the suit, but did not take any steps for filing an application under sections 17(1) and 17(2) of the West Bengal Premises Tenancy Act, 1956 (hereinafter referred to as the said Act).