RANAJIT GHOSH Vs. GAN TUSI AU

JUDGEMENT

(1.) This application is at the instance of the defendant nos.2(a) to 2(e) and is directed against the order no.87 dated May 27, 2010 passed by the learned Additional Civil Judge (Senior Division), Sealdah in Title Suit No.163 of 2001 thereby rejecting an application under filed by the defendants.

(2.) The plaintiff/opposite party herein instituted a title suit being Title Suit No.270 of 1990 against the predecessor-ininterest of the petitioners and the opposite party nos.2 & 3 for eviction from the premises in suit, as described in the schedule of the plaint.

(3.) In that suit, the petitioners appeared and filed an application under Section 17(2) & (2A) of the West Bengal Premises Tenancy Act, 1956. While the plaintiff /opposite party was deposing before the Court, a letter was shown to him during cross-examination and she (witness) denied her signature thereon.